Supreme Court: Court Should Be Cautious While Interfering with the Decision of Recruitment Agencies - (07 Mar 2024)
SERVICE
SC while observing that courts have to be cautious in dealing with the recruitment process adopted by recruitment agency has held that merely because a recruitment agency is not in a position to satisfy the Court, relief cannot be extended to a deprived candidate.
Tags : SUPREME COURT RECRUITMENT AGENCY RECRUITMENT PROCESS
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