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Rajasthan HC: RCSAT Can’t Entertain Service Matter Appeal of Contractual Employee of RFC - (05 Feb 2024)

SERVICE

Rajasthan High Court observed that the Rajasthan Civil Services Appellate Tribunal (RCSAT) does not have jurisdiction to hear an appeal affecting services arising out of any service matter of an employee of Rajasthan Financial Corporation (RFC).

Tags : RAJASTHAN HIGH COURT   RCSAT   RAJASTHAN FINANCIAL CORPORATION   SERVICE MATTER  

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