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SC: VRS Employees Can’t Claim Parity With Employees Who Retired on Superannuation - (06 Feb 2023)

SERVICE

Supreme Court has held that employees who retired under the Voluntary Retirement Scheme (VRS) cannot claim parity with others who retired upon achieving the age of superannuation for the purposes of pay revision.

Tags : SUPREME COURT   VOLUNTARY RETIREMENT SCHEME   SUPERANNUATION  

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