AIR Law Lines - Point Extract
(A)
Labour & Service
Service Laws
Appointment
Regularisation Of Service - Disentitlement - Temporary Employment
— In absence of sanctioned posts, employees engaged as drivers for vehicles on temporary basis — Employees however, required to attend office continuously except on holidays and Sundays till 2009 — Employees supposed to report on duty every day and only when given work they could sign muster roll and earn daily wages — Employees not reporting for work post 2009 — Denial of permanent status to them, proper.
AIR Law Lines - Point Extract
(A)
Labour & Service
Service Laws
Appointment
Regularisation Of Service - Disentitlement - Temporary Employment
— In absence of sanctioned posts, employees engaged as drivers for vehicles on temporary basis — Employees however, required to attend office continuously except on holidays and Sundays till 2009 — Employees supposed to report on duty every day and only when given work they could sign muster roll and earn daily wages — Employees not reporting for work post 2009 — Denial of permanent status to them, proper.
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