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Kerala HC Enquires on Law Prohibiting Government from Regularising Temporary Employees - (18 Feb 2021)

LABOUR AND INDUSTRIAL

Kerala High Court has asked whether there was any law prohibiting a government from regularising temporary employees in a public interest petition challenging the regularisation of temporary employees in various government departments and undertakings. The Court has asked whether there were any recruitment rules in government undertakings where recruitment had not been referred to the Kerala Public Service Commission (PSC).

Tags : KERALA HIGH COURT   REGULARISING TEMPORARY EMPLOYEES  

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