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J&K&L HC: WL Can't be Used to Fill Posts Falling Vacant Due to Resignation of Selected Candidate - (30 Jun 2022)

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Jammu and Kashmir and Ladakh High Court has held that no candidate from the waiting list (WL) shall be appointed on any vacancy which is caused due to resignation of a selected candidate after joining against the said post.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   WAITING LIST   VACANT POST  

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