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2019 Lab I C 2243 (Raj)
::AIROnline 2019 Raj 89
Rajasthan High Court
Hon'ble Judge(s):
Arun Bhansali
, J
Constitution of India , Art.311— Termination - Admittedly petitioner was engaged throughagreement for MPOWER Project and that said project has come to end and there being no vacancies of JEN in RAGIVIKA Project, claim made by petitioner seeking to enforce Minutes and/or decision taken therein, could not be accepted - Termination,proper
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