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SC Stressed Caution in Uniformed Service Appointments and Restored Dismissal of an Unfit Constable - (21 Apr 2026)

SERVICE

Supreme Court held that a medically unfit candidate cannot retain a police post due to administrative lapses or parity claims, reiterating that eligibility criteria are fundamental to public employment and go to the root of a valid appointment.

Tags : UNIFORMED SERVICE APPOINTMENTS   CONSTABLE   CAUTION  

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