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P&H HC: Provis. of Punjab Recruitment of Ex-Servicemen (First Amendment) Rules are Unconstitutional - (22 Nov 2024)

SERVICE

Punjab and Haryana High Court has declared the provisions of Punjab Recruitment of Ex-Servicemen (First Amendment) Rules, 2012 and 2018 as unconstitutional as the provisions limited the pension and increment benefits to ex-servicemen.

Tags : P&H HIGH COURT   EX-SERVICEMEN   PENSION  

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