Delhi HC Rejects Plea Against BCCI Team Named 'Team India', Terms it a Sheer Waste of Time  ||  Bombay HC: No Absolute Right for Citizens to Access Public Offices  ||  Delhi HC: Suit Withdrawal After Compromise Doesn’t Result in Executable Decree  ||  Delhi HC: ITSC Abolition Doesn’t Void Settlement Pleas Filed Between Feb 1–Mar 31, 2021  ||  Rajasthan HC: State Must Set Up Trauma Centre, Art Institute; Temple Board Can Only Assist  ||  Kerala HC: LIC Cancer Cover Starts From First Diagnosis After Waiting Period, Not Expert Opinion  ||  Kerala HC: Spouse’s Ill Treatment of Children is Cruelty under Section 10(1) Divorce Act  ||  Supreme Court Acquits Chennai Man Sentenced to Death in Child Rape-Murder Case  ||  SC: Only Disclosure Leading to Weapon Recovery Admissible under Section 27 Evidence Act  ||  Supreme Court Orders Strict Enforcement on Helmets, Lane Discipline & Headlight Use    

SERVICE - Gramin Dak Sewak Not an 'Employee' Under Payment of Gratuity Act: SC - (18 Mar 2019)

SERVICE

Supreme Court has held that a Gramin Dak Sewak is not an "employee" under the Payment of Gratuity Act and also observed that Gramin Dak Sewaks are engaged as Extra Departmental Agents, a post governed by the 2011 Rules, which have a separate provision for payment of Gratuity.

Tags : SUPREME COURT   GRAMIN DAK SEWAK  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved