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Ker HC: Absence After Expiry of Approved Leaves is Non-Duty for all Purposes Except Pension - (15 Jan 2024)

SERVICE

Kerala High Court while setting aside the promotion of an employee, has held that absence of any employee after expiry of his/her approved leaves must be treated as unauthorized and non-duty for all purposes other than pension.

Tags : KERALA HIGH COURT   EMPLOYEE   UNAUTHORIZED LEAVES  

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