Allahabad HC: Person Reposing Faith in Islam Cannot Claim Right in Nature of Live-in-Relationship  ||  Bom. HC: Renaming of Aurangabad and Osmanabad to Chhatrapati Sambhajinagar And Dharashiv Upheld  ||  SC: Time Limit u/s 14(3) of JJ Act to Ascertain Physical & Mental Health of Juvenile is Directory  ||  SC: History Sheets Shouldn’t Contain Name of Innocent Indiv. Solely Because of their Caste or Backg.  ||  Centre to Withdraw Letter Asking States to Not Take Action Against Ayurvedic & Ayush Products Ads  ||  Centre to Withdraw Letter Asking States to Not Take Action Against Ayurvedic & Ayush Products Ads  ||  Directions Against Misleading Advertisements Issued by Supreme Court  ||  Del. HC: Rs. 1 Lakh Cost Imposed on Person Who Made Lord Hanuman Party in Property Dispute  ||  Ker. HC: Termination of 27 Weeks Pregnancy Citing Foetal Abnormalities Permitted  ||  SC: Inclined to Hold That Accused in One Case Shouldn’t be Denied Anticipatory Bail in Another Case    

Delhi HC: Temporary Official Appointed on Work Charge Basis Can’t Claim Seniority for Such Period - (16 Sep 2022)

SERVICE

Delhi High Court has held that a temporary official, who is purely appointed on daily rated or work charge basis for specific period to do a specific job, can’t claim to be regular employee of establishment and thus can’t claim seniority for the period of his service rendered on work charge basis.

Tags :   DELHI HIGH COURT  TEMPORARY OFFICIAL  DAILY RATED  SENIORITY

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved