Allahabad HC Detains Woman IO till 4 PM, Fines her Rs.5K for not Seizing POCSO Accused’s Mobile  ||  Allahabad HC Questions Fake Victim Age Certificates in POCSO Cases; UP Government Drafts Guidelines  ||  Gujarat HC: ‘Self-Negligence’ Bars Compensation to Heirs of Driver Killed at Unmanned Crossing  ||  UK Court of Appeal Dismisses India's Bid to Challenge Arbitration over Andhra Bauxite Project  ||  CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch    

All. HC: In UP, Principle of ‘No Pay No Work’ Not Applicable on State Government Employees - (18 Jul 2024)

SERVICE

All. HC has observed that in UP, the principle 'no work-no pay' is not applicable while considering entitlement of State Government employees for pay and allowances for the period they were not in service, if government servant is reinstated in service and no further inquiry is proposed to be held.

Tags : ALLAHABAD HIGH COURT   GOVERNMENT SERVANT   NO WORK NO PAY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved