CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch  ||  Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common    

AP HC Takes Suo Moto Case on Letter Petition Against Govt Decision to Defer Payment of Salaries - (09 Apr 2020)

SERVICE

Andhra Pradesh High Court has taken suo moto cognisance on a Letter-Petition on the issue of deferment of payment of salaries & pensions as per a Government Order issued by the State Government on 31st March, 2020. The Court has granted 1 week to the Advocate General to respond on the issue.

Tags : ANDHRA PRADESH HIGH COURT   DEFER PAYMENT OF SALARIES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved