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Madras HC: Non-Payment of Subsistence Allowance to Employee During Suspension Violative of Article 21 - (17 Feb 2020)

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Madras High Court has emphasized that subsistence allowance cannot be denied to employees during the tenure of their suspension and has held that its non-payment shall violate the Fundamental Right given under Article 21 of the Constitution of India, 1949.

Tags : MADRAS HIGH COURT   NON-PAYMENT OF SUBSISTENCE ALLOWANCE  

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