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AIR 2020 SUPREME COURT 4786
::2020 LAB. I. C. 4104
Supreme Court Of India
Hon'ble Judge(s):
Dhananjaya Y. Chandrachud,
Indira Banerjee
, JJ
Constitution of India , Art.16, Art.226— Appointment-Post of "Constable (Executive) - Male"-Respondent-Candidates participated in selection process and declared successful in first result-Said result revised later and respondents were ousted having failed to fulfil cut-off for OBC category to which they belong-Revised result was declared even before offers of appointment were made to respondents since entire process of recruitment had been put in abeyance-Respondents had no vested right to appointment-Order of High Court issuing mandamus to appoint respondents, erroneous (Para 13 14 16 17)
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