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MP HC: Preference in Appointments on Basis of Caste Can be Granted Only if Other Things are Equal - (23 Aug 2024)

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MP HC has held that preference in appointment can be granted only if other things are equal. Once minimum educational qualification was Class-X pass, then preference can operate only if candidate of ST category was also Class-X pass, & only in that event aspect of preference would come into picture.

Tags : MP HIGH COURT   EDUCATIONAL QUALIFICATION   ST CATEGORY  

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