Delhi HC Rejects Plea Against BCCI Team Named 'Team India', Terms it a Sheer Waste of Time  ||  Bombay HC: No Absolute Right for Citizens to Access Public Offices  ||  Delhi HC: Suit Withdrawal After Compromise Doesn’t Result in Executable Decree  ||  Delhi HC: ITSC Abolition Doesn’t Void Settlement Pleas Filed Between Feb 1–Mar 31, 2021  ||  Rajasthan HC: State Must Set Up Trauma Centre, Art Institute; Temple Board Can Only Assist  ||  Kerala HC: LIC Cancer Cover Starts From First Diagnosis After Waiting Period, Not Expert Opinion  ||  Kerala HC: Spouse’s Ill Treatment of Children is Cruelty under Section 10(1) Divorce Act  ||  Supreme Court Acquits Chennai Man Sentenced to Death in Child Rape-Murder Case  ||  SC: Only Disclosure Leading to Weapon Recovery Admissible under Section 27 Evidence Act  ||  Supreme Court Orders Strict Enforcement on Helmets, Lane Discipline & Headlight Use    

Delhi HC: All Personnel of Paramilitary Forces Entitled to HRA Irrespective of Rank - (19 Dec 2022)

SERVICE

Delhi High Court has held that every personnel in the paramilitary forces shall be entitled to the benefit irrespective of the rank, as per their entitlement, and directed Centre and other authorities to take necessary steps within six weeks.

Tags : DELHI HIGH COURT   PARAMILITARY FORCES   HRA  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved