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Gauhati HC: Challenge to Marks Barred by Constructive Res Judicata When Party Accepts Limited Remand - (09 Apr 2026)

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Gauhati High Court held that if a party previously raised a challenge to marks in recruitment but accepted a remand on a limited issue, any subsequent challenge to those marks is barred by constructive res judicata, preventing re-litigation of the settled matter.

Tags : MARKS   CONSTRUCTIVE RES JUDICATA   REMAND  

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