Service HELD services of the other work-charge employees even who were senior to the deceased employees were regularized in the year 2009 i.e. after the death of the deceased employee. Appeal of Stateallowed July 23, 2022 sclaw This content is restricted to site members. If you are an existing user, please log in. New users may register below.Existing Users Log InUsername or EmailPassword Remember Me Forgot password? Click here to resetNew User? Click here to register Related Posts Service Service Law – Rejection of candidature – RPF Constable – Candidate has used different language for filling up of the application form and the OMR answer book, therefore, his candidature was rightly rejected. August 15, 2022 sclaw Service Delhi School Education Rules, 1973 – Rule 121 – Disciplinary Proceedings – Payment of allowances on reinstatement – Delay – There should not be any room for needless and unjustifiable delay on the part of the Management in concluding the proceedings under Rule 121. August 15, 2022 sclaw
