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Rajasthan High Court: Do Away With Contractual Appointment or 'Total Adhocism' Amongst Teachers - (29 May 2019)

SERVICE

Rajasthan High Court while terming it as glaring example of the "hire & fire" policy and depriving teachers from the service benefits impressed upon the need to do away with total Adhocism or contractual appointment amongst teachers.

Tags : RAJASTHAN HIGH COURT   APPOINTMENT  

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