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Delhi HC Upholds Order for Registering FIR for Caste-Based Questions in Recruitment Exam - (16 Jun 2021)

EDUCATION

Delhi High Court has upheld a trial court order directing for the registration of a First Information Report against unknown offenders under the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989, holding that caste-based questions put in the primary teachers' recruitment exams conducted by the Delhi Subordinate Services Selection Board (DSSSB) were prima facie intentionally insulting, or intimidating, with a view to insult members of specific castes.

Tags : DELHI HIGH COURT CASTE-BASED QUESTIONS IN RECRUITMENT EXAM

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