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SC Upholds State Policy to Deny Bonus Marks to NRHM/NHM Employees in Other States - (18 Feb 2022)

CIVIL

Supreme Court has observed that the Top Court's interference is not required in policy decision when a State is in a position to point out that there is intelligible differentia in application of policy and that such intelligible differentia has a nexus with the object sought to be achieved.

Tags : SUPREME COURT   NRHM/NHM EMPLOYEES  

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