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MP HC: State Services Exam Rule Barring Meritorious Reserved Category Candidates Discriminatory - (08 Apr 2022)

SERVICE

Madhya Pradesh High Court has struck down Rule 4(3)(d)(III) of Madhya Pradesh State Services Examination Rules, 2015 that barred meritorious candidates from reserved categories to secure birth as unreserved candidates during preliminary and main examinations, as unconstitutional.

Tags : MADHYA PRADESH HIGH COURT   RULE 4(3)(D)(III) OF MADHYA PRADESH STATE SERVICES EXAMINATION RULES   2015   MERITORIOUS CANDIDATES   RESERVED CATEGORIES  

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