Allahabad HC Explains: Does Conversion Automatically Strip a Person of Scheduled Tribe Status?  ||  Delhi HC Rejects Vimal Elaichi Plea against FDA Notice to Shah Rukh Khan, Ajay Devgn, Tiger Shroff  ||  Calcutta HC Upholds Jail Term for Owner Over Unauthorised Construction under Roof-Repair Permit  ||  P&H HC: 'Judges Must Have Spine to Do Justice'; 76-Year-Old PMLA Accused Gets Bail on Ill-Health  ||  Punjab & Haryana HC: Bail Granted to Two More UGC NET Paper Leak Accused, Including Kingpin  ||  Kerala HC: Police Cover for Big TV Journalist Threatened over Muslim Scholar's Remarks  ||  SC: Electricity Dues over 2 Years Recoverable only if Shown Continuously as Outstanding  ||  Allahabad HC Criticises UP Govt for Using Goondas Act as a ‘Tool of Oppression’  ||  Gujarat HC: Complaint Made in Good Faith does not Amount to Defamation  ||  Allahabad HC: Bar Association Membership Disputes Are Private, Outside Writ Jurisdiction    

J&K&L HC: Adhoc Employee Can't Replace Another Adhoc Employee - (08 Dec 2022)

SERVICE

Jammu and Kashmir and Ladakh High Court while observing that an ad hoc employee cannot be replaced by another ad hoc employee, has held that such position can be filled only by a candidate who is regularly appointed by following a regular procedure prescribed.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   ADHOC EMPLOYEE   APPOINTMENT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved