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Madras HC: Inter-se Seniority Among Civil Judges Cannot be Fixed on Basis of Roster System - (04 Aug 2021)

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Madras High Court has held that the inter-se seniority among civil judges (junior division) cannot be fixed on the basis of 200-point roster system followed by Tamil Nadu Public Service Commission (TNPSC) to apply the rule of reservation while recruiting them.

Tags : MADRAS HIGH COURT   INTER-SE SENIORITY AMONG CIVIL JUDGES  

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