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MP HC Upholds Judgment on Compassionate Appointment of Married Daughter - (19 Apr 2021)

SERVICE

Madhya Pradesh High Court has expressed its agreement with the position taken by a Full Bench of the High Court in Indore, vis-à-vis consideration of married daughter from compassionate appointment. The Court has rejected State's appeal against a Single Bench order that allowed the Petitioner's challenge to rejection of her claim for compassionate appointment solely on the ground of her marital status.

Tags : MADHYA PRADESH HIGH COURT   COMPASSIONATE APPOINTMENT OF MARRIED DAUGHTER  

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