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P&H HC: Can’t Deny Family Pension to Specially Abled Daughter Only because She Got Married - (22 May 2025)

FAMILY

P&H HC has stated that if son or daughter of a government servant is suffering from any mental disorder or is disabled to the extent that he or she is unable to earn a livelihood, family pension shall be admissible to him/her even after becoming otherwise ineligible for it, irrespective of marriage.

Tags : P&H HIGH COURT   MENTAL DISORDER   PHYSICALLY CRIPPLED  

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