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SC: Once Employee is Regularised, Contractual Service Must Count Towards Pension - (01 May 2025)

SERVICE

Supreme Court has held that upon regularization of employee, the Pension Rules become applicable and under Rule 17 of the Central Civil Services (Pension) Rules, 1972 past service as a contractual employee is to be taken into account for calculating pension.

Tags : SUPREME COURT   RULE 17   CONTRACTUAL SERVICE   PENSION  

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