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SC: Govt Can Exclude Overqualified Candidates From Posts Requiring Lower Qualifications - (19 Jan 2026)

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Observing that States have the power to prescribe minimum eligibility for public posts, the Supreme Court upheld the validity of Rule 6(1) of the Bihar Pharmacists Cadre Rules, 2014, which mandates a diploma in pharmacy as the minimum qualification for appointment as pharmacists.

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