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SC: Waitlisted Candidates Lose Right Once All Selected Candidates Join Posts - (16 Oct 2025)

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Supreme Court ruled that waitlists end once all posts are filled, setting aside Calcutta HC’s order for notional absorption of a waitlisted candidate years after recruitment completion, emphasizing that waitlisted candidates’ rights do not continue indefinitely after all selected candidates join.

Tags : CANDIDATES   RIGHT   RECRUITMENT  

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