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Supreme Court Grants Promotion Relief to Employee Denied Relaxation, Calling it Discrimination - (14 Apr 2026)

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SC set aside a Madhya Pradesh High Court ruling that denied promotion to a cooperative society employee, holding that refusal to grant relaxation in educational qualification, when similarly placed employees were given it, was discriminatory and violated Articles 14 and 16 of the Constitution.

Tags : PROMOTION   EMPLOYEE   RELAXATION  

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