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P&H HC Quashes Haryana Govt’s Policies For Regularizing Grp B, C, D Staff - (01 Jun 2018)

High Court of Punjab and Haryana has quashed four policies by which the Haryana Government had sought to regularize the services of Group B, C and D employees with a minimum of three years or 10 years in service on May 28, 2014.

Tags : HIGH COURT OF PUNJAB AND HARYANA   SERVICE  

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