judicial service, appointment dispute, service law, constitutional law
0  13 Dec, 2019
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Pranav Verma & Others Vs. The Registrar General of The High Court of Punjab and Haryana At Chandigarh & Anr.

  Supreme Court Of India Writ Petition Civil /565/2019
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Case Background

These Writ Petitions, filed under Article 32 of the Constitution by over 90 candidates, contest the selection and evaluation procedures utilized in the 2017 Haryana Civil Service (Judicial Branch) Main ...

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