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SC: Service as Ad-hoc Judge Not Considered for Elevation as High Court Judges - (24 Feb 2023)

SERVICE

Supreme Court has held that when the appellants were not appointed to any regular posts in the Andhra Pradesh Judicial Service, appellants cannot claim seniority based on their ad hoc appointments to preside over Fast Track Courts.

Tags : SUPREME COURT   AD-HOC JUDGE   SENIORITY  

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