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Bombay HC: Condition that Younger Candidate Would be Preferred Over Older Candidate Violates COI - (03 Apr 2025)

SERVICE

Bom. HC while hearing a petition challenging Indian Oil Corporation Limited's (IOCL) policy for the selection of service providers, has held that a tender prescribing condition that in case of tie breaker a younger candidate would be preferred over an older candidate is arbitrary under A. 14 of COI.

Tags : BOMBAY HIGH COURT   YOUNGER CANDIDATE   ARTICLE 14  

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