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2000 LAB. I. C. 984
::2000 ALL. L. J. 367
Allahabad High Court
Hon'ble Judge(s):
Sudhir Narain
, J
U.P. Intermediate Education Act (2 of 1921) , S.3(1)— Appointment - Substantive post - Seniority - Post of lecturers - Posts created and sanctioned by Govt. subsequently with retrospective effect from date of appointment - Appointment should be treated as on substantive post from date candidate joined service - Seniority to be counted accordingly. (Para 7)
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