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J&K&L High Court: Deputation Employee May Opt For Either Deputation Post Pay or Parent Cadre Pay - (11 May 2026)

SERVICE

Jammu & Kashmir and Ladakh High Court held that a deputationist may opt to draw either the pay of the deputation post or the basic pay of the parent cadre with personal pay, and directed that the borrowing agency must obtain such option within one month of joining the deputation post.

Tags : DEPUTATION EMPLOYEE; POST PAY; PARENT CADRE PAY  

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