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Delhi HC: Bipolar Disorder Alone Does Not Qualify as Medical Disability Without Benchmark Criteria - (26 Mar 2026)

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Delhi High Court upheld the transfer of a Kendriya Vidyalaya Sangathan teacher, ruling that bipolar disorder alone, without certification of benchmark disability, does not qualify as a medical disability under the relevant transfer policy.

Tags : BIPOLAR DISORDER   MEDICAL DISABILITY   TRANSFER POLICY  

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