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Allahabad High Court Quashes Amendment Brought in UP Education Department’s Rules - (14 Sep 2015)

Allahabad HC has quashed amendments brought in UP Education Department’s Rules through which shiksha mitras (Graduates appointed by BSP through Govt. Order (GO) in 1999 to help villagers in getting their children enrolled in schools) were being regularize.

Tags : ALLAHABAD HIGH COURT  UP EDUCATION DEPARTMENT’S RULES  

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