Order passed by the Hon’ble Supreme Court of India in Suo Moto Writ Petition No. 02/2024 (In Re : Recruitment of Visually impaired in Judicial Services) in respect of provisionally permitting all such visually impaired candidates to participate in Main Examination of Civil Judge, Junior Division (Entry Level) Exam-2022, who have secured minimum qualifying marks in their respective categories in the Online Preliminary Examination.new
Order passed by the Hon’ble High Court of Madhya Pradesh in W.P. No. 7452/2024 (Antra Sisodiya and Others Vs. The Honourable High Court of Madhya Pradesh Principal Seat at Jabalpur and Others) in respect of provisionally permitting all such physically handicapped candidates to participate in Main Examination of Civil Judge, Junior Division (Entry Level) Exam-2022, who have secured minimum qualifying marks in their respective categories in the Online Preliminary Examination.new
‘Corrigendum’ in compliance of order passed by the Hon’ble Supreme Court of India in Suo Moto Writ Petition No. 02/2024 & order passed by the Hon’ble High Court of Madhya Pradesh in W.P. No. 7452/2024.new
Special Message by the Hon'ble Chief Justice.
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