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J&K HC: Govt. Generating Lot of Litigation Due to Ad-hocism in Recruitments, Promotions - (13 Aug 2020)

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Jammu and Kashmir High Court has sought comments from the Union Territory Administration as to how to make all recruitments and promotions strictly in terms of the Rules governing the post and not in-charge basis, noting that because of ad-hocism in recruitment and promotions, a lot of litigation is being generated by the government

Tags : JAMMU AND KASHMIR HIGH COURT   AD-HOCISM IN RECRUITMENTS   PROMOTIONS  

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