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Andhra Pradesh HC: Cannot Cancel Selection Process in Absence of Valid, Bonafide Reasons - (14 May 2024)

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AP HC has held that it is settled that mere participation in the selection process does not give any indefeasible right to a candidate to get appointed and the selection can be cancelled by giving proper reasons and justification and not arbitrarily.

Tags : AP HIGH COURT   SELECTION PROCESS   INDEFEASIBLE RIGHT  

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