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SC Hears Petitions on Whether Judges Should be Governed by OPS or NPS - (10 Jan 2025)

SERVICE

SC while hearing petitions on whether judges should be governed by old pension scheme (OPS) or National Pension Scheme (NPS) has observed that normally Courts don't enter into the domain of legislature/executive but if circumstances require, it would always be justified in invoking Art. 142 of COI.

Tags : SUPREME COURT   OLD PENSION SCHEME   NATIONAL PENSION SCHEME  

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