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Karnataka HC Rejects PIL Questioning Legality of Pension Paid to SECs - (15 Jul 2021)

SERVICE

Karnataka High Court has rejected a Public Interest Litigation petition questioning the legality of payment of pension to the State Information Commissioners (SECs). The Court has said Section 16(5)(b) of the Right to Information Act, 2005, makes it clear that SECs are entitled to salaries and allowances payable to and other terms and conditions of service same as that of the Chief Secretary to the State government.

Tags : KARNATAKA HIGH COURT   LEGALITY OF PENSION PAID TO SECS  

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