Delhi HC Rejects Plea Against BCCI Team Named 'Team India', Terms it a Sheer Waste of Time  ||  Bombay HC: No Absolute Right for Citizens to Access Public Offices  ||  Delhi HC: Suit Withdrawal After Compromise Doesn’t Result in Executable Decree  ||  Delhi HC: ITSC Abolition Doesn’t Void Settlement Pleas Filed Between Feb 1–Mar 31, 2021  ||  Rajasthan HC: State Must Set Up Trauma Centre, Art Institute; Temple Board Can Only Assist  ||  Kerala HC: LIC Cancer Cover Starts From First Diagnosis After Waiting Period, Not Expert Opinion  ||  Kerala HC: Spouse’s Ill Treatment of Children is Cruelty under Section 10(1) Divorce Act  ||  Supreme Court Acquits Chennai Man Sentenced to Death in Child Rape-Murder Case  ||  SC: Only Disclosure Leading to Weapon Recovery Admissible under Section 27 Evidence Act  ||  Supreme Court Orders Strict Enforcement on Helmets, Lane Discipline & Headlight Use    

Delhi HC: Terminal Benefit Interest Must be Considered For Ex-Gratia Compensation Eligibility - (29 Sep 2025)

SERVICE

Delhi High Court held that notional interest on terminal benefits received by the family of a deceased government employee is a relevant factor in assessing their financial need and eligibility for ex-gratia compensation in place of compassionate appointment.

Tags : TERMINAL BENEFIT   EX-GRATIA   COMPASSIONATE APPOINTMENT  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved