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Karnataka HC Strikes Down Condition Denying Compassionate Appointment to Children in Second Marriage - (16 Jul 2021)

SERVICE

Karnataka High Court has set aside a circular issued by the Karnataka Power Transmission Coporation Ltd by which it denied appointment on compassionate grounds to the second wife and her children of a deceased employee as the marriage has taken place during the subsistence of the first marriage.

Tags : KARNATAKA HIGH COURT   COMPASSIONATE APPOINTMENT TO CHILDREN IN SECOND MARRIAGE  

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