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P&H HC: Ex-Servicemen Who served During 1st Emergency to be Counted for Pensionary Benefits - (15 Nov 2024)

SERVICE

Punjab and Haryana HC has stated that Ex-Servicemen who have served during First Emergency will be counted for pensionary benefits that have arisen from the Government post joined even beyond 1 year of service if the post reserved for Ex-Servicemen is not advertised within stipulated time.

Tags : PUNJAB AND HARYANA HC   EX-SERVICEMEN   PENSIONARY BENEFITS  

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