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Bombay High Court: Disabled Employee Shifted Cadre Can’t Claim Past Service Seniority - (30 Mar 2026)

SERVICE

Bombay High Court held that a disabled employee shifted to a new cadre under Section 47 of the Disabilities Act cannot claim seniority based on past service, as the law protects pay and continuity but does not allow disturbance of existing seniority in the new cadre.

Tags : DISABILITIES ACT   SENIORITY   DISABLED EMPLOYEE  

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