Supreme Court: Section 17A PC Act Does Not Cover Bribe Demands Unrelated to Official Duty  ||  Supreme Court Directs Centre to Promote Interim Compensation Scheme for Road Accident Victims  ||  Karnataka High Court Upholds Homicide Charge Against Father for Letting Minor Son Drive  ||  Karnataka High Court Grants Bail to Pan Masala Maker in Rs. 42 Crore Cess Evasion Case  ||  Karnataka High Court: Advocates Practising Without Clearing AIBE May Face Criminal Action  ||  Allahabad HC Orders Scrutiny of UP Basic School Teachers’ Educational and Appointment Records  ||  AP HC: Fabricated Sale Agreements and Breach of Property Undertaking Constitute Perjury  ||  Supreme Court: State Cannot Acquire Temple Property Through Gift Deed  ||  Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days  ||  Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review    

Rajasthan HC Orders Government to Treat Temporary Employee of 37-Years as Regular Employee - (01 Feb 2021)

LABOUR AND INDUSTRIAL

Rajasthan High Court has ordered the Government to pay a fourth-grade employee, retired after putting in 37 years as a temporary employee, full pension and retirement benefits treating him as a regular employee.

Tags : RAJASTHAN HIGH COURT   TEMPORARY EMPLOYEE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved