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P&H HC Takes Stern Stand on Centre’s Failure to Grant Disability Pension to Armed Forces Officer - (27 Jan 2025)

SERVICE

P&H HC has taken a stern stand on Centre’s failure to grant disability pension to armed forces officer and has stated that entire celebrations of Independence & Republic Day are on account of our Army Forces performing strenuous duties. Centre is therefore required to be alive to their situations.

Tags : P&H HIGH COURT   DISABILITY PENSION   ARMED FORCES  

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