SC: Can’t Deny Experience Marks to Candidate Performing Regular Duties in Unsanctioned Post - (02 Dec 2024)
SERVICE
Supreme Court has held that a candidate cannot be denied the benefit of mark for experience merely because at the time of appointment as outsourced manpower the candidate was not appointed on a sanctioned post but performed duties aligning with the sanctioned post.
Tags : SUPREME COURT UNSANCTIONED POST OUTSOURCED MANPOWER
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