Allahabad HC: Government Cannot Effect Merger of Feeding Cadre to Higher Cadre - (22 Oct 2020)
SERVICE
Allahabad High Court has held that the Government cannot effect the merger of the feeding cadre to the higher cadre if not envisaged under the Service Rules, and that an amendment, even if having retrospective effect, would not adversely affect the rights accrued to the employees under the Rules as existed.
Tags : ALLAHABAD HIGH COURT MERGER OF FEEDING CADRE TO HIGHER CADRE
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