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Raj. HC: In Absence of Statutory Rules, Denying Appt. on Basis of Minimum Height is Discriminatory - (26 Jul 2024)

SERVICE

Raj. HC while granting relief to a woman seeking appointment at post of geologist, has held that since statutory rules framed regarding recruitment in Mines and Geology Service do not prescribe any minimum height for candidates, denying appointment to candidate on basis of height is discriminatory.

Tags : RAJASTHAN HIGH COURT   DENYING APPOINTMENT   MINIMUM HEIGHT  

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