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Kerala HC: Compassionate Allowance Does Not Have All Characteristics of Pension - (17 Jun 2021)

SERVICE

Kerala High Court has dismissed an appeal filed by a former CISF employee, holding that compassionate allowance does not have all the characteristics of pension covered by Rules 35 to 40 of the Central Civil Services (Pension) Rules 1972, and observed that the authorities have absolute discretion in deciding the date from which payment of compassionate allowance has to be paid.

Tags : KERALA HIGH COURT   COMPASSIONATE ALLOWANCE  

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