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J&K&L HC: No Recovery Can be Made from Pension if Promotion Not Based on Any Misrepresentation - (01 Aug 2022)

SERVICE

Jammu and Kashmir and Ladakh High Court has held that in absence of any misrepresentation on the part of the petitioner with regard to factum of seeking her promotion, no recovery can be made from her retirement benefit or for that matter her promotion cannot be withdrawn.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   PROMOTION   MISREPRESENTATION  

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