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Supreme Court: Promotion Cannot Be Claimed as a Vested Right under Repealed Rules - (18 Sep 2026)

SERVICE

Supreme Court held that vacancies arising under old service rules need not be filled under those rules once they are repealed. Promotional posts may be filled under the new rules, even where the revised framework prescribes a different method of recruitment.

Tags : PROMOTION; REPEALED RULES; VESTED RIGHT  

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