SC Awards Rs.1 Lakh Compensation to Daily-Wage Workers in 25-Year-Old Bihar Dues Case  ||  Supreme Court Questions Women’s Safety Progress, Orders CCTV, Lighting and Increased Police Patrols  ||  Rajasthan HC: Passport can be Issued to Minor in Single Mother's Sole Custody without Father's Name  ||  Rajasthan HC: One Voter's Absence cannot Halt Election or Warrant Re-Poll  ||  Delhi HC: Stridhan Recovery Alone Cannot Justify Custodial Interrogation  ||  Delhi HC: Rape Victim's Hearing Necessary before Bail is Granted to Accused  ||  Gujarat HC: Family Suit Can Be Shifted to Wife’s Residence Due to Travel, Childcare Duties  ||  Delhi High Court Orders NTA to Reissue Lost NEET-UG Scorecards to Foreign Medical Graduates  ||  MP HC: Firearm Licence Suspension Unjustified Solely due to Criminal Case Pendency  ||  Delhi HC: Re-Arrest Without Magistrate's Permission Invalid if Earlier Arrest was Vitiated    

Delhi HC Directs NDRF to Pay Petitioners Deputation Allowance in Accordance with SC Order - (08 Sep 2020)

CIVIL

Delhi High Court has directed the National Disaster Relief Fund (NDRF) to pay deputation allowance to 319 petitioners who had petitioned before the Court, with effect from 11th September 2009 till the date on which were relieved from service.

Tags : DELHI HIGH COURT   DEPUTATION ALLOWANCE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved