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Kerala HC: Teacher Re-Appointed In Lower Category Is Not Entitled To Pay Akin To Previous Post - (07 Sep 2022)

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Kerala High Court has ruled that a teacher who is relieved on account of reduction in the number of posts and re-appointed in a lower category would not be permitted to claim the pay and allowances pertinent to the higher category in which he/she was earlier working.

Tags : KERALA HIGH COURT   TEACHER  

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