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Orissa HC Orders Compassionate Appointment After 7 Years Delay - (01 Jun 2022)

SERVICE

Orissa High Court while ordering compassionate appointment, after a delay of 7 years , has held that it is highly improper to keep such cases pending for years as the very purpose behind the same is to mitigate hardship of a bereaved family.

Tags : ORISSA HIGH COURT   COMPASSIONATE APPOINTMENT   DELAY  

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