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J&K HC: Cannot Equate Irregular Appointments with Illegal Appointments - (14 Jul 2025)

SERVICE

Jammu & Kashmir & Ladakh HC while distinguishing between irregular & illegal appointments, has observed that services of irregularly appointed persons who have worked for ten years or more in duly sanctioned posts after being appointed through proper selection process are required to be regularized.

Tags : J&K HIGH COURT   ILLEGAL APPOINTMENTS   IRREGULAR APPOINTMENTS  

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