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J&K HC: Can’t Call Employer Setting Cut-Off Dates for Pension Schemes as Violative of Article 14 - (25 Mar 2025)

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Jammu & Kashmir and Ladakh High Court has held that employers have the authority to fix a cut-off date for introducing new pension or retirement schemes, and such decisions of the employer are not violative of Article 14 of the Constitution of India.

Tags : JAMMU & KASHMIR   CUT-OFF DATES   RETIREMENT SCHEMES  

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