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Delhi High Court Holds Multiple Sclerosis is a Specified Disability under the RPWD Act - (13 Jul 2026)

SERVICE

Delhi High Court held that multiple sclerosis is a specified disability under the RPWD Act and upheld PwD reservation benefits for an SSC candidate with multiple sclerosis and low vision. The Court dismissed the SSC's challenge to the candidate's appointment under the PwD quota.

Tags : MULTIPLE SCLEROSIS; SPECIFIED DISABILITY; RESERVATION  

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