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SC: Govt Servant Cannot Complain About Service Conditions or Retiral Benefits Before Consumer Forums - (12 Nov 2019)

CONSUMER

Supreme Court has clarified that a government servant is not a consumer for the purpose of Consumer Protection Act, 1986 and cannot raise any dispute regarding his service conditions or for payment of gratuity or Government Provident Fund or any of his retiral benefits before any of the forum under the Act.

Tags : SC   RETIRAL BENEFITS  

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