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Orissa HC Dismisses Plea on Extension of Compassionate Appointment Benefits to Married Daughter - (10 Jun 2021)

CIVIL

Orissa High Court has dismissed a petition filed by the married daughter of a deceased government employee seeking extension of compassionate appointment benefits to her, observing that Rule 2 (b) (iii) of the Orissa Civil Service (Rehabilitation Assistance) Rules, 1990 includes daughters in the list of ‘family members’ pre-fixed that word by the word ‘unmarried’.

Tags : ORISSA HIGH COURT   COMPASSIONATE APPOINTMENT BENEFITS TO MARRIED DAUGHTER  

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