CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch  ||  Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common    

Allahabad HC: Marital Status of Daughter Cannot be Ground for Rejecting Compassionate Appointment - (15 Jan 2021)

SERVICE

Allahabad High Court has clarified that marital status of a daughter alone cannot be the ground for rejecting her application for compassionate appointment in terms of the Uttar Pradesh Recruitment of Dependants of Government Servants Dying in Harness Rules, 1974.

Tags : ALLAHABAD HIGH COURT   COMPASSIONATE APPOINTMENT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved