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SC: Candidate in Select List Doesn’t Have Indefeasible Right to Be Appointed - (08 Nov 2024)

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Supreme Court has held that a candidate placed in the select list gets no indefeasible right to be appointed even if vacancies are available but the State or its instrumentality cannot arbitrarily deny appointment to a selected candidate and has to justify its decision for not making appointment.

Tags : SUPREME COURT   SELECT LIST   INDEFEASIBLE RIGHT  

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