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Punjab and Haryana High Court: Financial Problem No Ground to Stop Pension Benefits - (17 Jun 2019)

SERVICE

Punjab and Haryana High Court has noted that the employer's financial instability is not a valid ground to suppress the pension benefits of a retired employee as the pension is the only source of livelihood for a pensioner to live a dignified life after retirement.

Tags : PUNJAB AND HARYANA HIGH COURT   PENSION  

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