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SC: Lien of Govt. Servant Continues on Previous Post Unless he is Appointed on Another Post - (07 Sep 2023)

SERVICE

Supreme Court has held that lien’ of a government servant only ceases to exist when he/she is appointed on another post ‘substantively’/confirmed or absorbed permanently, otherwise, his/her lien would continue on the previous post.

Tags : SUPREME COURT   LIEN   GOVERNMENT SERVANT  

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