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Patna HC: Blanket Approach of Denying Public Employment to Individuals Named in an FIR is Unfair - (02 Apr 2026)

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Patna High Court held that the sealed cover procedure cannot be used solely due to a pending FIR, emphasizing that denying appointment based on untested allegations violates constitutional principles of equality and fairness under Articles 14 and 16.

Tags : BLANKET APPROACH   PUBLIC EMPLOYMENT   FIR  

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