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Specifying 50% Disability Limit in Visual Impairment for Judicial Officer Post Legitimate: SC - (23 Jan 2019)

Supreme Court has held that stipulating a limit of 50% disability in hearing impairment or visual impairment as a condition to be eligible for the post of a judicial officer is a legitimate restriction.

Tags : SUPREME COURT   VISUAL IMPAIRMENT   UDICIAL OFFICER POST  

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