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Mad HC: Lawyers Enlisted by Banks Don’t Hold Civil Post; Not Entitled to Reservation Under Art. 16 - (06 Feb 2024)

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Madras High Court has held that the lawyers who are empanelled by the banks to represent them in cases do not hold a civil post and thus, the law of reservation provided under Article 16 of the Constitution of India will not be attracted during their appointment.

Tags : MADRAS HIGH COURT   ARTICLE 16 OF CONSTITUTION   RESERVATION   APPOINTMENT  

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