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Karnataka HC Dismisses Plea Seeking Removal of Alleged Anomalies in Centre's OROP Policy - (11 Apr 2022)

CIVIL

Karnataka High Court has dismissed a petition filed seeking directions to the Union Government to implement the recommendation of one man judicial committee to resolve anomalies in the implementation of One Rank One Pension to all the pension drawing persons.

Tags : KARNATAKA HIGH COURT   UNION GOVERNMENT   RECOMMENDATION   ONE MAN JUDICIAL COMMITTEE   ANOMALIES   ONE RANK ONE PENSION  

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