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Supreme Court: Two Promotions to Be Granted to Employee in Post Without Any Promotion Avenues - (08 Feb 2024)

SERVICE

Supreme Court while affirming the decision of High Court has directed the State to provide two promotions to an employee on completion of 12 years and 24 years in service, in the absence of any promotion avenues for the post.

Tags : SUPREME COURT   PROMOTION AVENUES  

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