J&K&L HC: Enlarging Waitlist Does Not Confer Any Right on Candidates Unless Govt Approves - (12 Dec 2022)
SERVICE
Jammu and Kashmir and Ladakh High Court has held that mere recommendation by Selection Committee for enlarging waitlist, without there being a decision of Government in accepting the said recommendation, does not give any right on the concerned candidates to seek enlargement of the waiting list.
Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT SELECTION COMMITTEE WAITLIST
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