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Chhattisgarh HC: When Fundamental Rules Provide for Full Pay, ‘No Work No Pay’ Principle Won’t Apply - (27 Aug 2021)

SERVICE

Chhattisgarh High Court has held that when the Fundamental Rules expressly provide for the grant of full pay and allowances on the exoneration of a Government servant from punishment/criminal charges, the principle of 'No Work No Pay' would have no application.

Tags : CHHATTISGARH HIGH COURT   ‘NO WORK NO PAY’ PRINCIPLE  

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