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Teacher’s Resignation Treated as Voluntary Retirement by Meg. HC, Entitles Her to Pension & Benefits - (18 Jun 2024)

SERVICE

Meghalaya High Court while considering that a person, after serving for 33 years cannot be deprived of pension and other benefits, has treated the resignation of a woman as voluntary retirement based on the circumstances of her resignation from the service.

Tags : MEGHALAYA HIGH COURT   VOLUNTARY RETIREMENT   PENSION  

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