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Linking Aadhaar to Direct Recruitment Violates Right to Equal Opportunity: Punjab & Haryana HC - (06 Mar 2018)

Punjab & Haryana High Court has said that linking Aadhaar Number to direct recruitment should not prima facie be a mandatory condition as it by result in violation of equal opportunity clause in Article 16(1) of the Constitution of India and deny easy access to applying online for jobs.

Tags : PUNJAB & HARYANA HIGH COURT   RIGHT TO EQUAL OPPORTUNITY  

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