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Ker. HC: When Pay Revised Retrospectively it Should Be Taken Into Account When Calculating Pension - (29 Nov 2024)

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Kerala High Court has observed that when the pay is revised retrospectively, that revised pay should be taken into account when calculating the pension, even if the pensioner retired prior to the issuance of the pay revision order, provided he is entitled to get the revised pay.

Tags : KERALA HIGH COURT   REVISED PAY   PENSIONER  

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