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SC: Date from Which Regularization of Services Has to be Granted is Prerogative of Employer - (21 Mar 2022)

LABOUR AND INDUSTRIAL

Supreme Court has observed that the date from which regularization of services has to be granted is a prerogative of the employer and that no parity can be claimed based on regularization made in respect of earlier years.

Tags : SUPREME COURT   REGULARIZATION OF SERVICES  

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