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Bombay High Court: Penalty of Reduction in Pay Scale Not to Extend Beyond Period of Employment - (02 Feb 2024)

SERVICE

Bombay High Court has observed that the effect of reduction in pay scale of a state government servant, as a form of penalty, does not extend beyond the period of employment and impact post-retirement benefits.

Tags : BOMBAY HIGH COURT   REDUCTION IN PAY SCALE   PERIOD OF EMPLOYMENT  

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