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Supreme Court: High Courts Cannot Re-Examine Answer Keys Even in Judicial Service Exams - (12 Feb 2026)

SERVICE

Supreme Court has directed the Jharkhand High Court to constitute an expert committee to re-examine the correctness of three questions in the State Civil Judges (Junior Division) examination, while partly setting aside the High Court’s order that had declared certain answer keys to be incorrect.

Tags : RE-EXAMINE   ANSWER KEYS   JUDICIAL SERVICE EXAMS  

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