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Delhi HC: No Vested Right of Candidates Erroneously Declared Successful Due to Technical Glitch - (11 Jul 2022)

EDUCATION

Delhi High Court while refusing relief to candidates in connection with NEET-UG examination 2021, has held that there is no right which stands vested in their favour as they had been erroneously declared successful due to a technological glitch.

Tags : DELHI HIGH COURT   NEET-UG   TECHNICAL GLITCH  

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