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MP High Court: Expression ‘Lower’ Encompasses Punishment to Minimum/Lowest Pay Scale to Employee - (13 Feb 2024)

INSURANCE

Madhya Pradesh High Court has held that the expression 'lower' grade/post given under Clause 39(1)(d) of LIC Staff Regulation, 1960 includes within itself punishment to the lowest/minimum grade or post.

Tags : MADHYA PRADESH HIGH COURT   PAY SCALE   LIC STAFF REGULATION  

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