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Supreme Court Sets Aside Allahabad HC Direction on Retirement Age in NOIDA - (16 Jul 2021)

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Supreme Court has set aside a judgment of the Allahabad High Court which directed that retrospective effect from September 2002 should be given to the decision taken by the New Okhla Industrial Development Authority (NOIDA) in September 2012 to enhance the retirement age of its employees from 58 to 60.

Tags : SUPREME COURT   DIRECTION ON RETIREMENT AGE IN NOIDA  

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