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Madras High Court Strikes Down Rules on Fixation of Seniority Based on Reservation in Promotions - (18 Nov 2019)

SERVICE

Madras High Court has directed the State Government to redo the exercise of fixation of seniority in state appointments after finding the fixation of seniority and conferring promotion based on reservation in promotions unconstitutional. The Court observed that Article 16(4-A) of Constitution of India was only an enabling provision and therefore a roster point promotee belonging to reserved category cannot count his seniority in the promotive category on that basis.

Tags : MADRAS HIGH COURT   SENIORITY  

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