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J&K&L HC: Temporary Employees Cannot be Terminated Without Conducting Proper Enquiry - (19 Jul 2022)

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Jammu and Kashmir and Ladakh High Court has held that a temporary employee also stands protected under the provisions of Article 311 of the Constitution of India and cannot be terminated without conducting proper enquiry.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   TEMPORARY EMPLOYEE   ENQUIRY  

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