Court News
Retiring in July 2027, Transferred 400 km Away: MP High Court Quashes Order for Violating Pension Rules
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26 articles
Court News
Department Sat on Widow’s Application for Five Years, Then Called Son’s Claim Time-Barred: Rajasthan High Court Orders Decision in Two Months
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Court News
Removed for Stealing a Typewriter From the Court: Bombay High Court Says Such an Employee Is Not ‘Deserving of Special Consideration’ for Compassionate Pension
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Court News
Good Appraisals Aren’t Enough: Supreme Court Says CSIR Need Not Average Annual Appraisal Marks With Work Report Score for Scientists’ Promotion
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Court News
Full Work, Full Pay: MP High Court Strikes Down 70-80-90% Probation Salary for Class III and IV Government Employees
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Court News
Two Stents, Half the Bill Paid: Rajasthan High Court Orders Full Medical Reimbursement, Says State Cannot Discriminate Between Similar Employees
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Court News
Removed by the “Wrong” Officer? Supreme Court Restores a 1983 Dismissal, Clarifying What Article 311 Actually Protects
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Court News
Removed by the “Wrong” Officer? Supreme Court Restores a 1983 Dismissal, Clarifying What Article 311 Actually Protects
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Court News
Years on Daily Wage Still Count: Supreme Court Says Pre-Regularisation Service Cannot Be Wiped Off for Pension
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Court News
Supreme Court Restores Justice: Railway Doctor Wins Enhanced Pension After Records Destroyed
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Court News
Supreme Court Draws Line Between Transfer and Cadre Change in Uttarakhand Case
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Story
Gratuity Taxation: Retirement Reward or Tax Burden?
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