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Patna HC: BAU Statutes Cannot Convert 2011 Direct Recruitment into Tenure Appointment - (06 Jul 2026)

SERVICE

Patna HC held that Bihar Agricultural University Statutes, 2010, notified in 2017, cannot apply retrospectively to convert a 2011 direct recruitment substantive appointment into tenure appointment. Statutes affecting vested service rights are presumed prospective unless expressly provided otherwise.

Tags : BIHAR AGRICULTURAL UNIVERSITY STATUTES; DIRECT RECRUITMENT; APPOINTMENT  

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