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CG HC on Compassionate Appt: Enquiry on financial dependency can’t be done if Kin is in Govt Service - (22 Jun 2023)

SERVICE

Chhattisgarh High Court has held that Court cannot order enquiry to determine dependency of other family members upon a family member who is already a government servant, if the service rule prohibits compassionate appointment where a family member is already in government service.

Tags : CHHATTISGARH HIGH COURT   COMPASSIONATE APPOINTMENT   ENQUIRY   DEPENDENCY  

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