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Rajasthan HC Upholds Validity of Interchangeability of Reservation Vacancies - (13 Aug 2020)

CONSTITUTION

Rajasthan High Court has upheld the constitutional validity of a Notification issued by the Government of Rajasthan substituting a rule pertaining to reservation of vacancies for women in its Service Rules to allow interchangeability between divorcee and widow candidates vacancies on the quota of seats reserved for these category in case of non-availability of sufficient candidates in either of the two categories.

Tags : RAJASTHAN HIGH COURT   INTERCHANGEABILITY OF RESERVATION VACANCIES  

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