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SC: Candidate who has Applied for General Category Cannot Claim Seat Reserved for Disabled Candidate - (30 Aug 2019)

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Supreme Court has ruled that a candidate who has applied for General Category cannot claim the seat reserved for disabled candidates at a later stage. The Apex Court rejected the claim of a visually impaired candidate who had filled the application form under General category and later claimed a seat reserved for Persons with disability category in Rajasthan Judicial Service Examination, 2016.

Tags : SC   GENERAL CATEGORY  

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