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SC: Centre Can't Hold Tribunal Appointments Cleared by SCSC Citing New Inputs - (18 May 2022)

CONSTITUTION

Supreme Court has struck down the practice of Central Government to delay appointments to Tribunals notwithstanding recommendations from the Search-cum-Selection Committee (SCSC) based on new information about the candidates.

Tags : SUPREME COURT   SEARCH-CUM-SELECTION COMMITTEE   CENTRAL GOVERNMENT   CANDIDATES  

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