SC: State Board Employees Can't be Considered State Government Employees - (22 Mar 2023)
SERVICE
Supreme Court while observing that employees of Orissa Khadi and Village Industries Board are not entitled to pension on par with Government employees has held that employees of a body corporate established by a State Government cannot be treated at par with the employees of the State Government.
Tags : SUPREME COURT STATE BOARD EMPLOYEES GOVERNMENT EMPLOYEES
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