J&K&L HC Quashes 65-Year-Old's Detention, says Cattle Smuggling isn't Public Disorder  ||  Karnataka HC Bars Denial of MV Inspector Posts over Experience with Non-Existent HGV/HPV Vehicles  ||  P&H HC: Lengthy Incarceration alone is No Substantial Change for Repeat Bail Plea  ||  Meghalaya HC Flags Amicus' Non-Appearance amid Lawyers' Strike, Stresses Loyalty to Justice  ||  MP HC: Arms Act doesn't allow Sports Firearm Licence Conversion to Self-Defence Category  ||  Delhi HC: Public Funding of LTC, CGHS Benefits doesn't Mandate Personal Disclosure under RTI  ||  Delhi HC: Fake Caste Certificate alone cannot Justify Removing Advocate from State Rolls  ||  Delhi HC Refuses to Stop Sale of 47 Law Books in Family Copyright Dispute  ||  Supreme Court: S. 394 IPC Conviction Requires Proof of Robbery or Attempted Robbery  ||  Supreme Court Questions MP HC's Cryptic Reduction of Murder Conviction as 'Shocking'    

Rajasthan HC: State Government Granting Bonus Marks is Purely Policy Decision - (07 Aug 2024)

SERVICE

Raj. HC has held that if State Govt. has chosen not to provide any bonus marks for services, like the post of Medical Officer (Dental), then it cannot be held to be discriminatory simply on the ground that in other recruitment processes, the State Govt. generally provides for grant of bonus marks.

Tags : RAJASTHAN HIGH COURT   MEDICAL OFFICER   STATE GOVERNMENT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved