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Kar. HC: Exclusion of Married Daughter from Being Eligible for Compassionate Appointment is Valid - (05 Oct 2023)

SERVICE

Karnataka High Court has held that LIC Recruitment of Staff Instructions excluding a married daughter from being eligible for appointment on compassionate basis will be presumed to be valid and enforceable in the absence of any challenge being laid to their validity.

Tags : KARNATAKA HIGH COURT   COMPASSIONATE APPOINTMENT   MARRIED DAUGHTER  

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