Supreme Court Stays CIC Decision Declaring NSE Subject to the RTI Act  ||  SC: Wife May Be Denied Interim Maintenance if Husband Ex Facie Establishes Adultery  ||  SC: Prior Testimony is Inadmissible without Section 299 CrPC Order against Absconder  ||  Supreme Court: Administrative Action Can't Be Invalidated Solely for Lacking Formal Order  ||  Calcutta High Court: Section 141 NI Act Does Not Apply to Sole Proprietorships  ||  Orissa High Court Criticizes Magistrate for Defying Direction in Cheque Bounce Case  ||  Delhi High Court Safeguards Yuvraj Singh's Personality Rights, Orders Deepfake Takedown  ||  Kerala High Court Clarifies NCL Status for Child of ?1.12 Crore Private-Sector Earner  ||  SEBI Prohibits Subhash Chandra and Punit Goenka from Securities Market for One Year  ||  SC: Appeal U/S 374 CrPC/415 BNSS is Not Maintainable Against Sessions Court's Reversal of Acquittal    

Supreme Court: Merit List Not Final & Binding in Jobs - (20 Dec 2016)

Supreme Court has ruled that a jobseeker can be appointed ahead of candidates ranked higher on merit list if selecting authority finds her more competent for post and records its reasons in writing.

Tags : SUPREME COURT   MERIT LIST   JOBS  

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