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SC: Existence of Vacancy Will Not Create Right in Favour of Employee for Retrospective Promotion - (09 Mar 2022)

LABOUR AND INDUSTRIAL

Supreme Court has observed that mere existence of vacancy per se will not create a right in favour of an employee for retrospective promotion. The Court has further stated that the promotion to a post should only be granted from the date of promotion and not from the date on which vacancy has arisen.

Tags : SUPREME COURT   EXISTENCE OF VACANCY  

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