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Supreme Court upholds Calcutta HC Judgment appointing teacher with age relaxation for Municipal School under West Bengal Municipal Act, 1993

Supreme Court upholds Calcutta HC Judgment appointing teacher with age relaxation for Municipal School under West Bengal Municipal Act, 1993

Published on May 27, 2025May 27, 2025By Santosh Singh

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Previous storySupreme Court upholds Calcutta HC Judgment appointing teacher with age relaxation for Municipal School under West Bengal Municipal Act, 1993

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