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SERVICE - Pension is Not a Concession but Right of Staff: Madras HC - (29 Mar 2019)

SERVICE

Madras High Court has observed that pension is neither charity nor largesse to be claimed as a matter of concession and it is a right which is accrued to all employees of pensionable service, as they had toiled in employment for number of years of service.

Tags : MADRAS HIGH COURT   PENSION   PENSION IS NOT A CONCESSION BUT RIGHT OF STAFF  

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