Court News
Claimed a Job as ‘Adopted Daughter’ Without an Adoption Deed: MP High Court Rejects Compassionate Appointment Eight Years After Employee’s Death
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19 articles
Court News
Stepmother’s Property Suit Is No Ground to Deny Compassionate Appointment: Allahabad High Court Quashes LIC’s Rejection
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Court News
Husband Was Dismissed Weeks Before He Died: Madras High Court Says Non-Speaking Dismissal Cannot Shut Out Widow’s Compassionate Appointment, Orders Decision in One Month
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Court News
Job or ₹5 Lakh, 19 Years After a Beldar’s Death? Punjab and Haryana High Court Says Compassionate Appointment Cannot Be Claimed After the Crisis Is Over
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Court News
Job or Monthly Compensation? Jharkhand High Court Says Female Dependant Under 45 Gets to Choose Under Coal Wage Agreement, Dismisses CCL Appeal
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Court News
Probation Saved Him From Jail but Not From the Conviction: MP High Court Upholds Denial of Compassionate Job After Police Verification
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Court News
Given Jobs After Their Fathers Died, Threatened With Removal Years Later: Bombay High Court Protects Two Compassionate Appointees
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Court News
Department Sat on Widow’s Application for Five Years, Then Called Son’s Claim Time-Barred: Rajasthan High Court Orders Decision in Two Months
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Court News
Rejected Because She Was Married: Madras HC Orders Bank to Give Compassionate Appointment to Daughter, Says Dependency Isn’t Decided by Marital Status
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Landmark Judgements
Marriage Does Not Disinherit a Daughter: Marital-Status Bars Fall in Compassionate Appointment and Dependent Quotas
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Court News
Got the Job on Compassionate Grounds, Then Left the In-Laws? Rajasthan High Court Orders 25% of Widow’s Salary to Be Paid to Mother-in-Law
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Court News
Mother’s Criminal Case Cannot Freeze Son’s Job Claim: Supreme Court on Haryana Compassionate Appointment
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