HELD in the absence of a fixed date indicated in the advertisement/notification inviting applications with reference to which the requisite qualifications should be judged, the only certain date for the scrutiny of the qualifications will be the last date for making the applications. - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH SAKSHI ARHA — Appellant Vs. THE RAJASTHAN HIGH COURT AND OTHERS — Respondent ( Before : Ajay Rastogi and Bela M. Trivedi, JJ. ) Civil Appeal No(S).of 2023 (Arising out of SLP(C) No. 16428 of 2022) with Civil Appeal No(S).of 2023 (Arising out of SLP(C) No. 18296-18299 of 2022); […]
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