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Calcutta High Court: Dearness Allowance is a Legal Right - (04 Sep 2018)

Calcutta High Court has ruled that they have a legal right to inflation-linked dearness allowance while overturning an order of the State Appellate Tribunal, or SAT, thereby handing a major victory to the West Bengal Government’s near one million employees and pensioners.

Tags : CALCUTTA HIGH COURT   DEARNESS ALLOWANCE  

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