SC: Can’t Deny Pension to Employee for Break in Service if Absence Regularized as Leave - (27 Feb 2025)
SERVICE
Supreme Court has observed that having once regularized an employee’s service during the period of absence by granting extraordinary leave, it cannot be held that the said period can be treated as break in service. Thus, pensionary benefits cannot be denied on such grounds.
Tags : SUPREME COURT ABSENCE REGULARIZED PENSIONARY BENEFITS
Share : 
|