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Pat. HC: Retiral Benefits Can’t be Withheld by Employer if No Pending Departmental Proceeding - (25 Jun 2024)

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Patna High Court has observed that an employer cannot withhold retiral benefits of the employee in case there is no departmental proceeding pending against such employee under the Bihar Pension Rules, 1950.

Tags : PATNA HIGH COURT   RETIRAL BENEFITS   DEPARTMENTAL PROCEEDING  

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