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Kar. HC: No Compassionate Appointment of Sister Upon Death of Married Brother - (13 Sep 2023)

SERVICE

Karnataka High Court as held that under Karnataka Civil Services (Appointment on Compassionate Grounds) Rules, 1996, sister doesn’t figure in the definition of ‘family’ of deceased male, and therefore can’t be granted compassionate appointment.

Tags : KARNATAKA HIGH COURT   COMPASSIONATE APPOINTMENT   SISTER   DECEASED MALE  

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