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HP HC Strikes Down the Requirement of ‘Bonafide Himachali Certificate’ for Compassionate Appointment - (31 Jul 2023)

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Himachal Pradesh High Court has struck down the requirement of furnishing a 'Bonafide Himachali Certificate' for obtaining compassionate appointment and observed that such a condition is in violation of Article 16(2) of Constitution of India.

Tags : HIMACHAL PRADESH HIGH COURT   BONAFIDE HIMACHALI CERTIFICATE   COMPASSIONATE APPOINTMENT  

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