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Bom HC: Emp. to Ensure That Minor Mistakes Due to Candidate’s Disability Shouldn’t Lead to Job Loss - (29 Feb 2024)

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Bombay High Court has held that minor errors stemming from the impairment of disabled candidates should not result in discrimination or unfair treatment by employers. Refusing to remedy the mistakes within a reasonable time solely because of these errors, would contravene the principle of equality.

Tags : BOMBAY HIGH COURT   CANDIDATE’S DISABILITY   MINOR MISTAKES   DISCRIMINATION  

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