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Cal HC: Relaxation in Age Doesn’t Amount to Obtaining Benefit for Ascertainment of Candidate’s Merit - (14 Sep 2023)

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Calcutta High Court has held that relaxation in age and fees by reserved category candidate can’t be construed to be obtaining a benefit in course for ascertainment of merit of a candidate as it is merely an enabling provision to enable designated section of the society, an opportunity to complete.

Tags : CALCUTTA HIGH COURT   RESERVED CATEGORY   BENEFIT   AGE RELAXATION  

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