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SC Grants Interim Relief Against Displacement to Govt. Teacher Appointments - (16 Oct 2020)

SERVICE

Supreme Court has allowed by way of interim reprieve to teachers in a scheduled District in Jharkhand to continue in service and not be displaced by the High Court decision asserting that a policy of 100% reservation in matters of employment violates the very essence of Fundamental Rights.

Tags : SUPREME COURT   DISPLACEMENT TO GOVT. TEACHER APPOINTMENTS  

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