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SC Rejected Writ Petition Seeking Review of Judgment Upholding WB Madrasah Service Commission Act - (16 Sep 2025)

SERVICE

Supreme Court rejected a writ petition by Contai Rahamania High Madrasah seeking to reconsider its 2020 ruling upholding the West Bengal Madrasah Service Commission Act. The bench called the petition “thoroughly misconceived” and imposed ?1,00,000 in costs on the petitioner.

Tags : WRIT PETITION   MISCONCEIVED   WEST BENGAL MADRASAH SERVICE COMMISSION ACT  

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