Court News
Supreme Court Declares Contractual Appointments Against Regular Posts Illegal
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7 articles
Court News
SC Upholds Haryana’s 2014 Regularisation Policy, Rejects Backdoor Entry Scheme
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Court News
Supreme Court: States Cannot Add Extra Qualifications Beyond Union Law for Public Posts
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Court News
Supreme Court Upholds State Hiring Rules Over AICTE Norms in Recruitment Dispute
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Court News
Supreme Court Quashes Bihar PSC’s Retrospective Recruitment Rule Change, Protects Candidates’ Rights
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Court News
Patna High Court: Appointment Without Advertisement Irregular, Not Illegal; Orders Regularization of Employees
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Court News
Supreme Court Clarifies: Judicial Officers Appointed Before May 20 Exempt from 3-Year Bar Practice Rule
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