SC: Pension Rules Must be Interpreted in Favour of Employee if Multiple Interpretations are Possible

Madras HC Rejects PIL Seeking Increase in Sports Quota in Higher Educational Institutions || Kerala HC Directs Kollam Police to Probe Alleged Forgery of NEET Score Card of Candidate || Chotta Rajan-Netflix Row: Bombay HC Refuses to Direct Netflix to Take Down 'Scoop' Web Series || Mad. HC Stays Press Release Inviting Suggestions on Bill as Centre Fails to Provide Translated Copy || Ker. HC: Unexplained Delay in Issuing Detention Order is Ground for Quashing || Maserati Car Import Case: Mad. HC Restrains Tax Dept. from Demanding Penalty From Harris Jayaraj || Delhi HC: Standing Orders on Sampling of Narcotic Drugs Must be Followed by Probe Agencies || Kerala HC Raps Kochi Corp. for Inaction Against Food Stalls Disposing Waste Into Stormwater Canals || Delhi HC: Not Appropriate For Courts to Draw Conclusions at Stage of Bail || All. HC Refuses Bail Stating that it is Unusual for Woman to Present False Story of Sexual Assault

SC: Pension Rules Must be Interpreted in Favour of Employee if Multiple Interpretations are Possible - (22 Sep 2022)