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Rajasthan HC Dismisses Plea Challenging Prohibition of 'Married Daughters' from Availing Benefit - (02 Sep 2019)

SERVICE

Rajasthan High Court has rejected a plea against prohibition of married daughters from availing the benefit of compassionate appointment under Rajasthan Compassionate Appointment of Dependents of Deceased Government Servant Rules, 1996. The Court ruled that the exclusion of married daughter from the purview of dependants is appropriate and that she was not dependant on premarital family.

Tags : RAJASTHAN HC   MARRIED DAUGHTERS  

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