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All. HC: Two Public Employers May Have Different Views Regarding Suitability of Candidate - (26 Nov 2024)

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Allahabad High Court has held that two different public employers may have different views regarding the suitability of a candidate for appointment and one employer is not bound by the decision and discretion of the other employer.

Tags : ALLAHABAD HIGH COURT   PUBLIC EMPLOYERS   SUITABILITY OF CANDIDATE  

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