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Ker. HC: Reduction in Pension/Gratuity to be Decided at Time of Imposing Punishment - (27 Sep 2022)

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Kerala High Court has held that the decision as to whether a particular case where compulsory retirement imposed warrants reduction in pension or gratuity or both, it is to be specifically considered by the authority imposing the punishment, at the time of such imposition itself.

Tags : KERALA HIGH COURT   COMPULSORY RETIREMENT   PENSION  

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