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SC Upholds Selection of Candidate Suffering from Bipolar Affective Disorder to Delhi Judicial Service - (14 Dec 2021)

Supreme Court has upheld the selection of a candidate suffering from Bipolar Affective Disorder to Delhi Judicial Service 2018 under the category of persons with disabilities, whose candidature was rejected on account of his mental disability not being found permanent in nature.

Tags : SUPREME COURT   CANDIDATE SUFFERING FROM BIPOLAR AFFECTIVE DISORDER  

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