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SC: No Indefeasible Right to Pay Parity Unless Competent Authority Equates Two Posts - (18 Jul 2024)

SERVICE

Supreme Court has observed that pay parity cannot be claimed as an indefeasible enforceable right save and except where the Competent Authority has taken a conscious decision to equate two posts notwithstanding their different nomenclature or distinct qualifications.

Tags : SUPREME COURT   COMPETENT AUTHORITY   PAY PARITY   INDEFEASIBLE RIGHT  

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