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Del. HC: ‘Residence of Delhi’ as Mandatory Condition for Becoming Civil Defence Volunteer is Valid - (23 May 2023)

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Delhi High Court has upheld that constitutional validity of Delhi Government’s order that made “resident of Delhi” as mandatory condition to become eligible for being a civil defence volunteer and observed that by no stretch of imagination it is violative of Articles 14, 16 and 21 of Constitution.

Tags : DELHI HIGH COURT   CIVIL DEFENCE VOLUNTEER   RESIDENCE   MANDATORY   VALIDITY  

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