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P.A. Ahammed Kannu Vs Travancore-Cochin State
Decision:
07-11-1952
.... enant guarantees either the continuance in service of the permanent members of the public service of either Covenanting State on conditions which will not be less advantageous than those on which they are serving immediately before the appointed day (that is, 1-7-1949) or the payment of reasonabl ...
High Court Of Kerala
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