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J&K&L High Court: Removal of Candidate For Fake Certificate Does Not Revive Waiting List - (27 May 2026)

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Jammu & Kashmir and Ladakh High Court dismissed a plea seeking operation of the waiting list after a selected candidate was removed for a fake qualification certificate, holding that once the select list is exhausted on appointment, later removal does not revive the waiting list.

Tags : REMOVAL; CANDIDATE; FAKE CERTIFICATE  

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