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SC: Amendments to Government Orders Must Be Construed Fairly to Prevent Hardship - (25 Aug 2026)

SERVICE

Supreme Court held that amendments modifying service rules must be reasonably construed to prevent undue hardship. It ruled that a later change in qualification norms cannot unsettle an employee’s promotion if the requisite qualification was acquired under the rules then in force.

Tags : SERVICE; HARDSHIP; AMENDMENTS  

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