Hijab Case | When Karnataka High Court temporarily restrained students from wearing hijab, religious flags, saffron shawls, etc.: Read Court’s interim order || A Recap

Karnataka High Court: While expressing that, “Endless agitations and closure of educational institutions indefinitely are not happy things to happen”, the Bench … Continue reading Hijab Case | When Karnataka High Court temporarily restrained students from wearing hijab, religious flags, saffron shawls, etc.: Read Court’s interim order || A Recap