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AP HC: State Can’t Cite Financial Constraints to Withhold Gratuity, Denying Retirees Violates Art 21 - (04 Nov 2025)

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Andhra Pradesh High Court held that the State cannot claim financial incapacity to deny statutory terminal benefits, ruling that withholding gratuity from retired employees of Krishna DCCB violates Article 21, even if the contributing PACS cited inability to pay its share.

Tags : GRATUITY   RETIREES   TERMINAL BENEFITS  

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