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SC: Government Bodies Expected to Uphold Fairness & Equality While Dealing With Contractual Matters - (07 Oct 2024)

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SC has stated that Govt. bodies are expected to uphold fairness, equality & public interest while dealing with contractual matters. Right to equality under Article 14 abhors arbitrariness. Public authorities have to ensure that no bias, favouritism or arbitrariness are shown during bidding process.

Tags : SUPREME COURT   CONTRACTUAL MATTERS   GOVERNMENT BODIES  

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