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Supreme Court Grants Relief to Part-Time Sweepers Appointed on Regular Posts - (03 Feb 2025)

SERVICE

Supreme Court while granting relief of regular pay to sweepers appointed on temporary basis to regular posts, has stated that the designation 'part-time' sweepers does not affect the validity of appointment since they were appointed against sanctioned posts.

Tags : SUPREME COURT   PART-TIME SWEEPERS   REGULAR POSTS  

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