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Kerala HC: High Courts Work On Holidays; Denying Compensatory Leave To Officers Violates Art. 229 - (29 Jan 2026)

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Kerala High Court held that denying compensatory leave to its Gazetted Officers is illegal, arbitrary, and violates Article 229 of the Constitution, emphasizing that High Court officers are entitled to leave even when the court functions on holidays.

Tags : HIGH COURTS   HOLIDAYS   COMPENSATORY LEAVE  

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