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Supreme Court: Ad-Hoc Appointments Are Not Contractual - (14 Aug 2018)

Supreme Court has said that although temporary, ad-hoc & contractual appointments are used in contradiction to a regular & permanent appointment but between ad-hoc appointment & contract appointment, distinction is there in service jurisprudence & both the expressions cannot be used interchangeably.

Tags : SUPREME COURT   AD-HOC APPOINTMENTS  

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