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Calcutta HC: Service in Specialized Units Not Relevant for In-service Quota - (11 Feb 2022)

CIVIL

Calcutta High Court had observed that service in Specialized Units would not amount to serving in remote and/or difficult areas for the purpose of qualifying for the stipulated 40% in-service quota in Post Graduate Medical counselling for seats in Government/private colleges in West Bengal.

Tags : CALCUTTA HIGH COURT   IN-SERVICE QUOTA  

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