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Employees Compensation Act, 1923 – Section 30 – An appeal from an order of Commissioner can be entertained only if there exists a substantial question of law to be considered.
Bysclaw
Sep 12, 2023![Service Matters](https://sclaw.in/wp-content/uploads/2017/04/Service-Matters.jpg)
By sclaw
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Bihar City Manager Cadre (Appointment and Service Conditions) Rules, 2014 — Rules 5 and 11 — The Supreme Court has dismissed appeals challenging the validity of a judgment by the Patna High Court, which allowed a candidate to be considered for appointment as a City Manager in Bihar — The candidate had scored to meet up the minimum qualifying marks of 32% — The court found that the minimum qualifying marks were only for the written test and not for the overall selection process — The court also rejected the appellants’ reliance on an executive order issued in 2007, stating that it was not applicable to the rules issued in 2014 — The court concluded that the candidate was eligible and qualified to be considered for appointment as she had met the minimum qualifying marks in the written test.
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