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Supreme Court: Ranking of Pensioners by Providing Cut-Off Date for Grant of Revised Pension Invalid - (12 Jul 2019)

SERVICE

Supreme Court has ruled that the classification of pensioners into two categories by providing cut-off date for the purpose of grant of revised pension is invalid. The Court further noted that the State cannot arbitrarily pick and choose from amongst similarly situated persons a cut-off date for extension of benefits especially pensionary benefits.

Tags : SUPREME COURT   PENSION  

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