prescribe qualification
Case BriefsSupreme Court

Supreme Court said that the denial of promotion was on the ground that candidates do not possess the prescribed requisite qualification namely “Diploma in Civil Engineering”, and not because they possess a two-year diploma not three-year diploma.

ILS
Law School NewsOthers

Reported by Khushi Agarwal

ILS
Law School NewsOthers

Reported by Saranya Mishra