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In the instant case, since the candidates are merely asking for the disclosure of the answer key, the same stands on a different footing altogether than the recruitment in the context of Article 323A of the Constitution.
On 8-3-2023, the Government of Tamil Nadu notified the Tamil Nadu Civil Services (Appointment on Compassionate Grounds) Rules, 2023. Key Points: Under
by Ishan Chauhan† and Harshdeep Singh††
Meghalaya High Court: H. S. Thangkhiew J. dismissed the petition and affirmed that the petitioner was not eligible to avail family pension.
“The State has no discretion of allocation of a cadre at its whims and fancies.”
Supreme Court: In a case where a woman had sought compassionate appointment after her mother’s death in the year 2012, the bench
“Judicial review of a policy decision and to issue mandamus to frame policy in a particular manner are absolutely different.”
“What is being claimed and prayed for under the guise of Covid 19 pandemic is nothing but a lame excuse in taking additional attempt to participate in the Civil Service Examination 2021 to be held in future.”
Reported by Hrithik Khurana