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SC: Fixing Cut Off on Basis of Viva Voce for DJ Selection by Kerala HC was Manifestly Arbitrary - (13 Jul 2023)

SERVICE

Supreme Court has held that process followed by the Kerala High Court in fixing a cut-off mark on the basis of viva-voce for the selection of District Judges in March 2017 was manifestly arbitrary and ultra-vires to Kerala State Higher Judicial Services Special Rules, 1961.

Tags : SUPREME COURT   VIVA VOCE   CUT OFF   DISTRICT JUDGES  

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