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Cal. HC: ‘Sexist’ to Exclude Married Daughter from the Scope of Compassionate Appointment - (18 Oct 2023)

SERVICE

Calcutta High Court while observing that rejection of compassionate appointment solely on the ground of marital status of a daughter is an arbitrary and sexist distinction, has held married daughter must be included within the category of direct dependents.

Tags : CALCUTTA HIGH COURT   COMPASSIONATE APPOINTMENT   MARRIED DAUGHTER  

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