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Delhi HC: Child Bearing Age of Officers Not to be Irretrievably Prejudiced by Non-Grant of Relief - (28 Apr 2022)

CIVIL

Delhi High Court has observed that child-bearing age for the young couple should not be irretrievably prejudiced by the non-grant of a relieving order for the All India Service officers.

Tags : DELHI HIGH COURT   CHILD-BEARING AGE   ALL INDIA SERVICE OFFICERS  

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