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Employee's Pension Should be Proportional to Salary: SC Upholds Kerala HC Judgment - (02 Apr 2019)

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Supreme Court has dismissed Special Leave Petition filed by Employees Provident Fund Organisation (EPFO) against Kerala High Court Judgment setting aside Employee's Pension (Amendment) Scheme, 2014 that capped maximum pensionable salary to Rs. 15,000 per month and observed that employee's pension should be proportional to his/her salary.

Tags : SUPREME COURT   KERALA HIGH COURT   EPF  

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