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Calcutta HC: ECI's Prerogative to Deploy Central Employees as Counting Supervisors Upheld - (01 May 2026)

ELECTION

Calcutta High Court dismissed AITC's plea, ruling that appointing only Central Government/PSU employees as counting supervisors is the Election Commission's prerogative, with no legal illegality or bias established

Tags : ECI   COUNTING SUPERVISORS WRIT JURISDICTION  

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