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All HC: S. 33-G UP Sec. Education Act a Benefi. Prov. for Teachers Serving for More Than 2 Decades - (20 May 2024)

SERVICE

All. HC observed that provisions contained under Section 33-G of Uttar Pradesh Secondary Education (Service Selection Boards) Act, 1982 is a beneficiary scheme launched by State looking into plight of teachers who were serving for more than 2 decades and whose service conditions were not regulated.

Tags : ALLAHABAD HIGH COURT   SEC. 33-G   SERVICE CONDITIONS   BENEFICIARY SCHEME  

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