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SC: Judgment Which Excluded Persons with Over 50% Impairment from Judicial Service No Longer Binding - (12 Feb 2021)

SERVICE

Supreme Court has observed that its decision in V Surendra Mohan v. State of Tamil Nadu would not be a binding precedent, after the coming into force of the Rights of Persons with Disabilities Act 2016.

Tags : SC   JUDICIAL SERVICE  

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