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P&H HC: Gratuity Can't Be Denied Due to Criminal Case Unrelated to Job - (01 Aug 2025)

CRIMINAL

Punjab & Haryana High Court ruled that criminal proceedings unrelated to government service cannot be used to withhold gratuity under the Punjab Civil Services Rules, 1970. The judgment reinforces that pensionary benefits must not be arbitrarily denied.

Tags : P&H HIGH COURT   PCS RULES   PENSION RIGHTS   PUBLIC SERVANTS  

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