SC : Del HC can be Approached by CAPF Personnel for Service Disputes  ||  Delhi HC: Khurram Parvez Granted Bail in UAPA Case  ||  Allahabad HC: Magistrates, Police Personally Liable for Illegal Detention  ||  Bombay HC: No Case for Prior Restraint Against HDFC  ||  &K : Stalling Registration of Sale Deed over Pending Clarification from Higher Auth. Not Acceptable  ||  GujHC : Without Proving Acc. Holder’s Hand in Criminal Case Freezing Acc against Fundamental Right  ||  Mad HC :Waqf Board Can’t Take Control over Every Grave of Dargah Automatically  ||  Del HC : Remove Posts Calling Sitting Judge “Murderer”  ||  Mad HC :Waqf Board Can’t Take Control over Every Grave of Dargah Automatically  ||  Supreme Court: Seeks CBSE Reply on Gulf Students’ Plea    

KARNATAKA HC: DEPENDANT NOT DISENTITLED FROM COMPASSIONATE APPOINTMENT DUE TO FINANCIAL BENEFITS - (24 Jun 2021)

Service

Karnataka High Court has held that the policy for providing compassionate appointments does not disentitle a dependant from seeking for a compassionate appointment merely because the family is recipient of certain financial benefits, due to the death of the employee.

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved