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Delhi HC: Mandatory Requirement of Experience With Govt. for PSU Law Officer Job Not Arbitrary - (20 Apr 2018)

Delhi High Court has ruled that the mandatory requirement of one year experience as Law Officer with Government / Semi Government/ Public Sector Undertaking/ Nationalized Banks/ Listed Companies on NSE/BSE cannot be considered the arbitrary denial of equal opportunity.

Tags : DELHI HIGH COURT   PSU  

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