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SC: Career Progression to Higher Echelons of Judiciary is Neither a Matter of Right Nor Entitlement - (19 Nov 2025)

SERVICE

SC while issuing related guidelines stated that there is no basis to consider previous experience as Civil Judge as intelligible differentia creating reasonable classification to favour RPs or Limited Department Competitive Examinations (LDCE) candidates in selection for higher grades in judiciary

Tags : SUPREME COURT   JUDICIARY   HIGHER GRADES  

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