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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  

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