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Service law in India
Tag: service law in India
Legal News
Service Law- Consistent Record of Good Performance to be Considered for...
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Legal News
Service Law- Remaining Absent for Long Time is not Minor Misconduct-Karnataka...
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Legal News
Denial of Compassionate Appointment on Ground that Child is Born out...
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Legal News
Service Law- Parity in Pay Scale can’t be Claimed when Nature...
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Legal News
Services can’t be Regularized if the Appointment was Illegal- Supreme Court
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Legal News
Retired Employee is Entitled to Interest on Delayed Payment of Pension
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Delhi High Court
Court didn’t Overstep Jurisdiction in Modifying Penalty Imposed by Disciplinary Authority-...
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Legal News
Forfeiture of Gratuity- Is not Automatic on Dismissal of Service- Supreme...
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Legal News
Compassionate Appointment- Appointment can’t be Rejected on Discovery of New Facts
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Legal News
Inter-State Transfer can’t be Allowed while Disciplinary Proceedings are Pending
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