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Supreme Court: Govt Servant Has No Right to Old Rule Promotion Just Due to Earlier Vacancies - (19 May 2026)

SERVICE

SC ruled that government employees have no vested right to promotion under earlier service rules merely because vacancies arose before new rules were introduced. It held that the government may change promotion criteria or procedures at any stage, provided the changes are not arbitrary or unfair.

Tags : PROMOTION; VACANCIES; GOVT SERVANT  

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