SC Grants Relief of Regularization to Woman Who Served Department for Thirty Years - (27 Aug 2024)
SERVICE
SC has directed regularization of services of a woman engaged as a water woman who had served the department for a period of thirty years but was not regularized on the ground that she was a paid part-time 'water woman' who was being paid per month on the basis of the number of working hours.
Tags : SUPREME COURT REGULARIZATION THIRTY YEARS
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