Central Administrative Tribunal
Employment and Labour LawAdministrative and Public Law

Continuous long-term officiation in a vacant GDS post warrants affirmative consideration for permanent absorption.

GITARANI PATANAIK vs D/o Post

BYEditorial and Research Team

Central Administrative TribunalJUDGMENT: May 04, 20261 MIN READSOURCE JUDGMENT
Continuous long-term officiation in a vacant GDS post warrants affirmative consideration for permanent absorption.. GITARANI PATANAIK vs D/o Post. Central Administrative Tribunal. LawLens
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01

Acts & Sections Cited

1 provisions across 1 statute referred to in this judgment. Each provision opens on LawLens.

Administrative Tribunals Act, 19851

Section 19
Central Administrative Tribunal

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GITARANI PATANAIKvsD/o Post

Central Administrative Tribunal · May 04, 2026

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