SC: Parity Can’t be Claimed for Out of Turn Promotion - (31 Mar 2023)

SERVICE

Supreme Court while observing that out of turn promotion can't be claimed as a matter of right, has held that once committee takes a conscious decision on consideration of case objectively in line with Regulation 70A and process is fair, just and equitable, the Court's intervention is minimal.

Tags : SUPREME COURT   OUT OF TURN   PROMOTION  

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