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SC: Employees Can Only Claim Pension if Permissible Under Relevant Rules - (29 Jul 2024)

SERVICE

SC has held that pension can be claimed only when it is permissible under the relevant rules or a scheme. If an employee is covered under the PF Scheme and is not holding a pensionable post, he cannot claim pension, nor can the writ court issue mandamus directing the employer to provide pension.

Tags : SUPREME COURT   PF SCHEME   PENSION  

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