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Delhi HC: CSE Rule Declaring Persons who Underwent Organ Transplant Unfit for Selection is Archaic - (11 Mar 2020)

SERVICE

Delhi High Court has held that the candidature of a Delhi Judicial Services aspirant cannot be rejected on the ground that he had undergone a renal transplant. The Court has opined that the provision in Civil Services Examination Rules (CSE) which declare persons having undergone organ transplant as unfit for candidature is archaic.

Tags : DELHI HIGH COURT   CSE RULES  

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