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Allahabad HC: Definition of Dependent Family to Include ‘Widowed Daughter’ - (25 Nov 2024)

SERVICE

Allahabad HC while granting relief of compassionate appointment to a deceased employee’s widowed daughter, has held that even after marriage as also after her widowhood, she continues to be his daughter and her status as such continues even at the time of death of her father.

Tags : ALLAHABAD HIGH COURT   COMPASSIONATE APPOINTMENT   WIDOWHOOD  

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