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Service

Service Law–Seniority will be counted in the cadre from the date of issuance of order of substantive appointment in the said cadre.

Bysclaw

Apr 6, 2017
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Service Law—Award Staff—Respondent retired as award staff is not entitled to the grant of pension

By sclaw

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Supreme Court of India  Judgements

Supreme Court of India Judgements

46770 Judgements hosted as on 19/05/2025 - Search (FREE), Subscribe, Read & Download