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Supreme Court: Brief Service Breaks Do Not Bar Ad Hoc Employees From Regularisation - (21 Apr 2026)

SERVICE

Supreme Court held that short breaks in ad hoc service do not break continuity for regularisation, and set aside the Punjab and Haryana High Court’s ruling that denied Finance Department employees regular status solely due to service gaps of 5 to 187 days.

Tags : SHORT BREAKS; SERVICE; AD HOC EMPLOYEES  

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