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Allahabad HC: Pension Can’t Be Withheld For Incident That Occurred Four Years Prior to Retirement - (23 Feb 2024)

SERVICE

Allahabad High Court has held that no action can be taken under Regulation 351-A of the Civil Services Regulation against an employee for an incident that took place four years prior to the retirement of the employee.

Tags : ALLAHABAD HIGH COURT   CIVIL SERVICES REGULATION   RETIREMENT   PENSION  

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