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All. HC: Husband’s Death from Poisoning Doesn’t Qualify for Extraordinary Pension - (18 Oct 2024)

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Allahabad High Court while dismissing an appeal for extraordinary pension under the Uttar Pradesh Police (Extraordinary Pension) Rules, 1961, has observed that husband’s death from poisoning does not qualify for extraordinary pensions as the matter is unrelated to performance of official duties.

Tags : ALLAHABAD HIGH COURT   DEATH FROM POISONING   EXTRAORDINARY PENSION  

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