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SC: Service Rendered as Contractual Employee Won't Qualify for Pensionary Benefits - (29 Mar 2023)

SERVICE

Supreme Court while observing that Service rendered as contractual cannot be said to be service rendered on a substantive appointment has held that neither Central Civil Services (Pension) Rules 1972 nor regularization scheme provide that such services shall be counted for pensionary benefits.

Tags : SUPREME COURT   PENSIONARY BENEFITS   CONTRACTUAL EMPLOYEE  

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