Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Ori HC: Can’t Recover Excess Payment Made to Emp. From Leave Encashment Benefits Post Retirement - (23 Feb 2024)

SERVICE

Orissa High Court has held that if excess payment has been made to an employee without any fault on his part, such amount cannot be recovered by the employer after his retirement from his leave encashment benefits.

Tags : ORISSA HIGH COURT   EXCESS PAMENT   LEAVE ENCASHMENT BENEFITS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved