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SC Directs Verification of Workers' Claims as LIC Bound by Constitution - (28 Apr 2022)

INSURANCE

Supreme Court has said that the Life Insurance Corporation, as a statutory corporation, is bound by the mandate of Articles 14 and 16 of the Constitution, and the public employer cannot carry out mass absorption of over 11,000 workers without following a recruitment process.

Tags : SUPREME COURT   LIFE INSURANCE CORPORATION   STATUTORY CORPORATION   ARTICLES 14   ARTICLES 16   11  000 WORKERS  

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