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Bom. HC: Candidates Converting to EWS After Striking Down of SEBC Act Ineligible For Age Relaxation - (21 Feb 2024)

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Bom. HC held that Maratha Judicial Services candidates initially applying under Socially and Educationally Backward Classes Act, 2018 (SEBC) & converted to Economically Weaker Section (EWS) after act being struck down by SC won’t be eligible for age relaxation granted to backward-class candidates.

Tags : BOMBAY HIGH COURT   MARATHA JUDICIAL SERVICES   ECONOMICALLY WEAKER SECTION   AGE RELAXATION  

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