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Punjab & Haryana HC: Appointment on Contractual Basis Without Public Advertisement Not Regularized - (11 Apr 2022)

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Punjab and Haryana High Court has observed that employees appointed on contractual basis sans any advertisement and contrary to the provisions of Articles 14 and 16 of the Constitution of India, 1949 do not have right to regularization.

Tags : PUNJAB AND HARYANA HIGH COURT   CONTRACTUAL BASIS   ADVERTISEMENT   ARTICLE 14   ARTICLE 16   CONSTITUTION OF INDIA  

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