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Madhya Pradesh High Court: G.S. Ahluwalia, J., directed the respondents to give the benefits of a classified permanent employee to the petitioner.
Rajasthan High Court: The Bench of Arun Bhansali, J., allowed a petition filed with the prayer to extend to the petitioners same
Kerala High Court: The Bench of P.V. Asha, J. was seized of civil writ petition where the issues were: (i) whether the
Patna High Court: A Single Judge Bench comprising of Anil Kumar Upadhyay, J. quashed an office order issued against a delinquent employee