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Supreme Court: Post Age-Relaxation Benefit, Candidates Cannot Shift to General Seats - (05 Jul 2019)

SERVICE

Supreme Court has noted that a reserved category candidate cannot seek accommodation in or migration to general seat, after availing of the age relaxation in the selection process. The Court upheld the Gujarat High Court order, which ruled the candidates who have already availed of the age relaxation benefit by virtue of belonging to a reserved category cannot be permitted for consideration in the general category. Their cases will be restricted to reserved category.

Tags : SUPREME COURT   POST AGE-RELAXATION BENEFIT    

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