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SC: Candidate Missing Physical Test Gets No Second Chance; Compassion Has No Place in Public Jobs - (06 Apr 2026)

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Supreme Court held that a candidate who missed a scheduled physical test in police recruitment cannot demand rescheduling just because his requests for postponement were unanswered, stressing that compassion and discretion are limited in public employment matters.

Tags : CANDIDATE   SECOND CHANCE   PHYSICAL TEST  

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