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P&H HC: Court Does Not Interfere in Compassionate Appointment in Absence of Any Policy - (18 Apr 2022)

EDUCATION

Punjab and Haryana High Court has held in a writ petition for quashing of an order denying for service benefits and compassionate appointment on account of the husband's death that a decision needs to be taken as expeditiously as possible.

Tags : PUNJAB AND HARYANA HIGH COURT   COMPASSIONATE APPOINTMENT  

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