MP HC: Policy of First Come, First Serve is Inherently Flawed - (25 Apr 2025)
SERVICE
MP High Court has observed that the policy adopted by the State for the training course in water auditing, on the principle of first come first serve basis is inherently flawed, and this principle would also be applicable in the case of any public employment.
Tags : MP HIGH COURT INHERENTLY FLAWED PUBLIC EMPLOYMENT
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