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Raj. HC: Setting Different Retirement Age for Allopathic & Ayurvedic Doctors Unconstitutional - (04 Oct 2022)

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Rajasthan High Court has held that distinction created between Allopathic and Ayurvedic doctors by setting different retirement ages, is unconstitutional as it was discriminatory and impermissible in law under Article 14 of the Constitution.

Tags : RAJASTHAN HIGH COURT   UNCONSTITUTIONAL   RETIREMENT AGE  

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