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Tel. HC: Wife of Married Officer has No Right to Retain Accommodation - (02 Jan 2024)

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Telangana High Court has observed that Rule 4 of the Quartermaster Rules only deals with the entitlement of a married officer to an accommodation and does not confer any statutory right on the wife of a married officer to retain the accommodation unauthorisedly.

Tags : TELANGANA HIGH COURT   ACCOMMODATION   MARRIED OFFICER  

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