Supreme Court: Second Bail Order Must Record Changed Circumstances or Fresh Grounds  ||  SC: Severity of Injury Alone Cannot Prove Attempt to Murder Without Intent to Cause Death  ||  SC: Promissory Estoppel Cannot Be Used to Claim Unintended Benefits, Lays Down Principles  ||  Kerala High Court: No Unrestricted RTI; DPDP Act Strengthens Privacy Framework  ||  Allahabad High Court: Juvenile Offence Case Does Not Bar Govt Job In Adulthood  ||  Gauhati HC: Burden Of Proving Citizenship Stays With Proceedee and Does Not Shift At Any Stage  ||  Delhi HC: Property Disputes Between In-Laws and Daughter-In-Law are Not Exclusively For Family Court  ||  Delhi High Court: After Probate is Granted, A Will Does Not Require Fresh Proof under Section 68  ||  Ker HC: Periodic Replacement and Maintenance of Prosthetic Limb Must Be Included in Compensation  ||  Madras High Court: DNA Test Not Required For Mother to Donate Kidney to Her Son    

Cabinet Approves 7th Pay Commission - (29 Jun 2016)

Union Cabinet has approved recommendations of Seventh Pay Commission, a move which will boost consumption by putting extra disposable income in the hands of the central government’s 4.7 million employees.

Tags : UNION CABINET   SEVENTH PAY COMMISSION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved