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P&H HC: Employee Dismissed from Service Not Entitled to Pension - (26 Mar 2025)

SERVICE

Punjab and Haryana High Court while dismissing a petition seeking pensionary benefits for a dismissed police officer has observed that an employee dismissed from service is not entitled to pension under Punjab Civil Services Rules and Punjab Police Rules, 1934.

Tags : PUNJAB AND HARYANA   PENSIONARY BENEFITS   PENSION  

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