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Supreme Court: No Pension for Govt Staff who Resign - (06 Dec 2019)

SERVICE

Supreme Court has ruled that an employee becomes ineligible for pension under the Central Civil Services Pension Rules when he resigns because he forfeits his past service. The Apex Court made a distinction between voluntary retirement and resignation which impacts pensionary benefits under the Rules while deciding a case relating to resignation of an employee of BSES Yamuna Power Limited.

Tags : SUPREME COURT   PENSION  

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