Supreme Court: Section 17A PC Act Does Not Cover Bribe Demands Unrelated to Official Duty  ||  Supreme Court Directs Centre to Promote Interim Compensation Scheme for Road Accident Victims  ||  Karnataka High Court Upholds Homicide Charge Against Father for Letting Minor Son Drive  ||  Karnataka High Court Grants Bail to Pan Masala Maker in Rs. 42 Crore Cess Evasion Case  ||  Karnataka High Court: Advocates Practising Without Clearing AIBE May Face Criminal Action  ||  Allahabad HC Orders Scrutiny of UP Basic School Teachers’ Educational and Appointment Records  ||  AP HC: Fabricated Sale Agreements and Breach of Property Undertaking Constitute Perjury  ||  Supreme Court: State Cannot Acquire Temple Property Through Gift Deed  ||  Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days  ||  Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review    

JKL HC: Safeguards Available to Regular Employee Not Available to Contractual Employee - (13 Jul 2023)

SERVICE

Jammu and Kashmir High Court has held that person not working as a regular employee but is engaged on temporary basis on consolidated wages does not have all the safeguards available to a regular employee, therefore is not entitled to full-fledged enquiry before termination.

Tags : JAMMU AND KASHMIR HIGH COURT   CONTRACTUAL EMPLOYEE   SAFEGUARDS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved