Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

P&H HC: Child Adopted Post-Retirement Can't be Denied Family Pension - (17 May 2022)

SERVICE

Punjab and Haryana High Court, in a petition of an adoptive daughter, whose application for the grant of family pension was dismissed on the ground of her being adopted after her father's retirement, has held that such an adoption would not be a reason to deny the benefit of the family pension.

Tags : PUNJAB AND HARYANA HIGH COURT   FAMILY PENSION   RETIREMENT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved