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Delhi HC: Non- Provision of Gap Between Detailed Medical and Review Medical, Not Faulty Procedure - (31 Jan 2022)

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Delhi High Court has held that merely because the Petitioner was not granted 15 days' gap between his Detailed Medical Examination and Review Medical Examination for recruitment in the Police force, it cannot be said that there was any fault in the procedure adopted.

Tags : DELHI HIGH COURT   GAP BETWEEN DETAILED MEDICAL AND REVIEW MEDICAL  

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