Kerala HC: Can't Seek Annual Increment for Pension & Gratuity if it Falls Due After Superannuation - (25 Nov 2022)
SERVICE
Kerala High Court has held that a government servant who retires on the last working day of the preceding month and whose annual increment falls due on the first of the succeeding month is not entitled for sanction of annual increment for the purpose of pension and gratuity.
Tags : KERALA HIGH COURT SUPERANNUATION INCREMENT
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