Court News
No Mass Termination by a General Order: J&K High Court Says MGNREGA Staff Must Get Individual Hearing Before Being Called ‘Backdoor’ Entrants
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4 articles
Court News
SC Upholds Haryana’s 2014 Regularisation Policy, Rejects Backdoor Entry Scheme
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Court News
Supreme Court Clarifies Equal Pay Rule: Contractual Workers Not Equal to Regular Staff
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Court News
Patna High Court: Appointment Without Advertisement Irregular, Not Illegal; Orders Regularization of Employees
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