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SC: Scheme for Appointing Heirs of Employees on Their Retirement is Unconstitutional - (06 Sep 2022)

SERVICE

Supreme Court has held that appointment to the heirs of the employees on their retirement/ superannuation is violative of Articles 14 and 15 of Constitution because if such an appointment is permitted, in that case, outsiders shall never get an appointment though they may be more meritorious.

Tags : SUPREME COURT   RETIREMENT   HEIR   APPOINTMENT  

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