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Supreme Court: Jobs, Admissions Secured On Invalid Caste/Tribe Certificates Void - (07 Jul 2017)

SC has held that an appointment to a post or admission to an educational institution on the basis that candidate belongs to a reserved category for which benefit is reserved, invalidation of caste or tribe claim upon verification would result in appointment or admission being rendered void.

Tags : SUPREME COURT   CASTE/TRIBE CERTIFICATES  

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