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SC: Assessment of Candidates Solely on basis of Interview Draws Presumption of Arbitrariness - (12 Mar 2025)

SERVICE

Supreme Court has observed that assessment of candidates being based merely on the basis of marks at the interview, is reasonable for drawing a presumption of being misused for favoritism and could well be regarded as suffering from the vice of arbitrariness.

Tags : SUPREME COURT   FAVORITISM   ASSESSMENT OF CANDIDATES  

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