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Punjab and Haryana High Court: Can’t Base Rules for Recruitment on Political Agenda - (05 Jun 2024)

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P&H HC while setting aside rules for recruitment of Group C and D posts which provided for additional five percent marks under socio-economic criteria to individuals having domicile of the state, has observed that rules have to be framed on the basis of actual data and not on political agenda.

Tags : PUNJAB AND HARYANA HIGH COURT   POLITICAL AGENDA   SOCIO-ECONOMIC CRITERIA  

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