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Raj. HC: No Compassionate Appointment Where Bereaved Family Does Not Face Indigent Circumstances - (22 Aug 2022)

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Rajasthan High Court has upheld the decision of a bank denying compassionate appointment saying that the deceased's family was not facing indigent circumstances warranting employment under the State's scheme of 2014.

Tags : RAJASTHAN HIGH COURT   COMPASSIONATE APPOINTMENT   INDIGENT  

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