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SC: Once CAPFs Declares as OGAS All Benefits Should Naturally Flow - (26 May 2025)

SERVICE

Supreme Court has observed that when Central Armed Police Forces (CAPFs) have been declared as Organised Group-A Services (OGAS), all benefits available to OGAS should naturally flow to the CAPFs. It cannot be that they are granted one benefit and denied the other.

Tags : SUPREME COURT   CAPFS   OGAS  

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