Calcutta HC: Employee Looking for Another Job with Rival Company Isn’t Contrary  ||  Allahabad HC: Can’t Call Hindu Marriage Invalid Only because it Isn’t Registered  ||  Allahabad HC: Can’t Call Hindu Marriage Invalid Only because it Isn’t Registered  ||  Allahabad HC: No Power on Police to Open History-Sheet on Likes or Dislikes  ||  Rajasthan HC Puts Stay on Installation of Dairy Booth Outside Private Residence  ||  Calcutta HC: Cannot Summon Accused to Produce Incriminating Evidence against Himself  ||  Kerala HC Upholds STA’s decision mandating installation of cameras with Fatigue Detection Censors  ||  SC: Executive Instructions Cannot Override Statutory Recruitment Processes  ||  Delhi Lieutenant Governor’s Notification regarding Evidence of Police officers Put on Hold  ||  SC Issues Notice in Plea to Bring Bar Councils under POSH Act    

SC Clears Path for Pension to Rise Manifold for Employees in All Firms - (02 Apr 2019)

SERVICE

Supreme Court has paved the way for higher pension to all private sector employees by dismissing a special leave petition filed by Employees Provident Fund Organisation (EPFO) against a Kerala high court judgment.

Tags : SUPREME COURT   EPF   PENSION  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved