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Delhi HC: Compassionate Appointment Offered to Dependent of Deceased is Concession Not Right - (25 Jul 2022)

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Delhi High Court has held that the whole object behind granting compassionate employment is to enable the family to tide over the sudden crisis. Appointment on compassionate ground offered to a dependent of a deceased employee is an exception to the said rule. It is a concession and not a right.

Tags : DELHI HIGH COURT   COMPASSIONATE APPOINTMENT   CONCESSION  

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