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Delhi HC: Admissions Can't be Delayed Due to RCI's Dispute with Aptitude Test Organisers - (29 Sep 2025)

EDUCATION

Delhi High Court refused to stall admissions of specially-abled candidates to diploma courses, despite a contractual dispute between the Rehabilitation Council of India and a private entity that was awarded the tender to conduct the aptitude test, citing the need to avoid academic delays.

Tags : ADMISSIONS   APTITUDE TEST   REHABILITATION COUNCIL OF INDIA  

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