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J&K&L HC: Contractual Staff Cannot Claim Payment Beyond Contract Period Without Proving Work - (05 Jun 2026)

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High Court of J&K and Ladakh set aside a writ order directing payment to contractual professionals for zonal plan work, holding they failed to prove work beyond contract period. It noted misuse of experience certificates and termed it an attempt to defraud the public exchequer.

Tags : CONTRACTUAL STAFF; CONTRACT PERIOD; WORK  

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