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SC: Dismissal of Employees Given Compassionate Appointment on Forged Documents, Approved - (03 Aug 2024)

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Supreme Court has upheld the dismissal of employees who were given compassionate appointment on the basis of forged documents and expressed displeasure over the inactions of Railways in appointing the employees based on questionable documentation.

Tags : SUPREME COURT   COMPASSIONATE APPOINTMENT   FORGED DOCUMENTS  

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