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SC Urges Madras HC to Expeditiously Decide Plea Against Upper Age Limit Reduction - (28 Jan 2020)

CIVIL

Supreme Court has requested the Madras High Court to expeditiously decide in a time-bound manner a plea challenging the reduction of upper age limit for reserved categories for District Judge selection in Tamil Nadu.

Tags : SUPREME COURT   MADRAS HIGH COURT   UPPER AGE LIMIT REDUCTION  

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