Supreme Court Urged Railways to Drop the Term Second-Class Passengers  ||  Supreme Court: Employers Cannot Deny Compassionate Appointments Through Delays  ||  Supreme Court Explains How Testimony of a Dead Witness Can be Used Against an Absconding Accused  ||  SC Recommended Amending IBC to Ensure Fair Repayment Protection for MSME Operational Creditors  ||  Supreme Court: High Courts Cannot Reappreciate Evidence in Certiorari Jurisdiction  ||  SC: Railways are Not Liable Unless Owner-Risk Goods Were Counted or Weighed  ||  SC: Courts and Prosecutors Must Expedite Trials For Jailed Accused  ||  Supreme Court Clarifies that Swear Words and Vulgar Expletives Alone do Not Constitute Obscenity  ||  Supreme Court: Nominated Town Panchayat Members Have No Voting Rights in Council Polls  ||  Delhi High Court Declines Interim Relief to Sonam Wangchuk, Upholds His Hospitalization    

Karnataka High Court: Welfare State Expected to Treat Pensioners With Soft Gloves - (02 Apr 2024)

SERVICE

Karnataka High Court has held that an employer in a Welfare State is required to treat pensioners with soft gloves as they have retired after putting in a long & spotless service during their productive years.

Tags : KARNATAKA HIGH COURT   WELFARE STATE   PENSIONERS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved