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Ker. HC: Discrimination Against Hepatitis B or HIV Patients Not Allowed in Public Employment - (15 Sep 2023)

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Kerala High Court has observed that one can certainly not countenance, particularly in this age and time that a person be kept out of public employment solely because he is suffering from Hepatitis B or HIV infection as it militates against the collective conscience of the civilized world.

Tags : KERALA HIGH COURT   DISCRIMINATION   PUBLIC EMPLOYMENT  

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