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SC: Permitting Candidate to Inspect Answer Sheet Won’t Affect Public Interest or Govt. Functioning - (19 Jul 2018)

While directing Uttar Pradesh Public Service Commission to allow a candidate to see his answer sheets of examination, Supreme Court has observed that permitting a candidate to inspect the answer sheet does not involve any public interest nor does it affect the efficient operation of the government.

Tags : SUPREME COURT   UTTAR PRADESH PUBLIC SERVICE COMMISSION  

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