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Raj. HC: Candidate's rejection merely because he suffered disability below the minimum degree illegal - (03 Dec 2024)

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The Rajasthan HC while imposing cost on Oil and Natural Gas Corporation Limited for rejecting the candidature of a person with disability has observed that candidate's rejection merely because he suffered disability lower than minimum degree of disability of 40% was an illegal action by ONGC.

Tags : RAJASTHAN HC   OIL AND NATURAL GAS CORPORATION LIMITED  

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