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SC: Setting Aside of Grant of 5% Add. Marks to Certain Domiciles of Haryana in Recruitment, Upheld - (25 Jun 2024)

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Supreme Court has upheld the judgment passed by the Punjab and Haryana High Court that set aside a notification by the State Government granting 5% additional marks on the basis of "socio-economic" criteria to domiciles of Haryana in recruitment to certain posts.

Tags : SUPREME COURT   P&H HIGH COURT   5% ADDITIONAL MARKS  

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