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SC: Can’t Exclude Qualified Candidate from Merit List Only on Ground of Lack of Experience - (18 Jul 2024)

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Supreme Court while granting relief to a woman who was denied place in the merit list despite obtaining the qualifying marks, has observed that Bihar Staff Selection Commission was not right by denying her a place on the merit list only on the ground that she had zero work experience.

Tags : SUPREME COURT   MERIT LIST   ZERO WORK EXPERIENCE  

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