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Rajasthan HC: Writ Court May Not Interfere in Every Decision Taken on Administrative Side - (03 Feb 2022)

CIVIL

Rajasthan High Court has observed that that the writ Courts, under Article 226 of the Constitution, may not interfere in every decision that is taken on the administrative side and fixing of a cut-off date, will be out of purview of a writ Court until the same is either fixed by keeping in mind the whimsical considerations or fixed in a mala fide manner.

Tags : RAJASTHAN HIGH COURT   WRIT COURT  

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