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P&H HC: Full-Time Law Officers Aren’t Contractual and Are Entitled to Medical Benefits and Leaves - (24 Feb 2026)

SERVICE

Punjab and Haryana High Court held that Assistant and Deputy Advocate Generals in Haryana are entitled to medical reimbursement, earned leave, and Leave Travel Concession, ruling that core service benefits cannot be denied merely due to their contractual designation.

Tags : LAW OFFICERS   CONTRACTUAL   MEDICAL BENEFITS  

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