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SC: In Matters of Regularization of Service, Decision-Making Authority Can’t Act on its Whims - (23 Aug 2024)

SERVICE

SC while dealing with the issue of regularization of services of an Assistant Professor, has observed that the discretion vested in the Executive Council should be exercised in a fair and non-arbitrary manner. It cannot be based on the whim and caprice of the decision-making authority.

Tags : SUPREME COURT   REGULARIZATION   EXECUTIVE COUNCIL  

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