Calcutta HC: Benefit of Family Pension Cannot be Extended to Widowed Daughter - (08 Feb 2022)
LABOUR AND INDUSTRIAL
Calcutta High Court has observed that the benefit of family pension cannot be extended to a widowed daughter of a pensioner who was married at the time of the death of her father/mother. The Court held that a daughter who became widowed after the demise after her father/mother does not possess any fundamental or statutory right to claim family pension.
Tags : CALCUTTA HIGH COURT FAMILY PENSION
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