SERVICE
Supreme Court has held that Public Service Commission cannot advise any candidate to a Non-Joining Duty vacancy from an expired rank list, if such vacancy was reported after the expiry of the rank list.
Tags : SUPREME COURT SUPREME COURT HAS HELD THAT PUBLIC SERVICE COMMISSION CANNOT ADVISE ANY CANDIDATE TO A NON-JOINING DUTY VACANCY FROM AN EXPIRED RANK LIST IF SUCH VACANCY WAS REPORTED AFTER THE EXPIRY OF THE RANK LIST.
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