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Cal. HC: No Benefit to Appointees Once Issue of Illegal Appointment has been Conclusively Decided - (23 Jun 2025)

SERVICE

Cal. HC has observed that once the highest Court of the land has decided the issue of illegal appointment conclusively and opined that the appointments were result of fraud, no person who was the beneficiary of a fraudulent act of the statutory authority ought to be provided any support.

Tags : CALCUTTA HIGH COURT   ILLEGAL APPOINTMENT   STATUTORY AUTHORITY  

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