HP HC: Employee Who Retired on 31st of a Month Not Entitled to Increment - (17 Nov 2020)
LABOUR AND INDUSTRIAL
Himachal Pradesh High Court has held that an employee, who has retired on the 31st of a month, cannot claim the benefit of an increment which became due on the 1st of the next month, as on that day, his status is not that of an employee but of a pensioner.
Tags : HIMACHAL PRADESH HIGH COURT INCREMENT
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