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Raj. HC: State has the Authority to Change Eligibility Criteria Unless Shown Arbitrary - (07 Feb 2025)

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Rajasthan High Court while dismissing a plea challenging appointment of Additional Advocate General (AAG), has observed that while appointing AAG, State has the authority to decide and change eligibility criteria unless arbitrariness is shown.

Tags : RAJASTHAN HIGH COURT   ELIGIBILITY CRITERIA   ADDITIONAL ADVOCATE GENERAL  

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