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Allahabad HC: Can't Presume a Person to be Financially Stable Merely Because he Got Married - (03 Nov 2022)

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Allahabad High Court has held that marriage of an individual is no ground to deny him/her compassionate appointment as entering into marital relationship doesn't raise presumption that person is financially stable.

Tags : ALLAHABAD HIGH COURT   COMPASSIONATE APPOINTMENT   PRESUMPTION  

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