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Jharkhand HC: Scope Of Judicial Review In Matters Concerning Re-Evaluation Of Answer Key Is Narrow - (28 Jan 2022)

EDUCATION

Jharkhand High Court negating to interfere with the decision of Jharkhand Public Service Commission on disputed answers of the Preliminary Test, stated that, because the experts were not of the choice of the petitioner, it cannot be a ground to doubt the decision of the subject expert committee.

Tags : JHARKHAND HIGH COURT   RE-EVALUATION   JPSC  

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