service benefits, government policy, administrative fairness, judicial review, employment law
0  24 Feb, 2021
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Rachna & Ors. Vs. Union of India & Anr.

  Supreme Court Of India Writ Petition Civil /1410/2020
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Case Background

The petitioners, having failed to qualify for the Civil Services (Preliminary) Examination 2020 held on October 4, 2020, sought relief from this Court via a writ petition under Article 32 ...

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