SC: Central Government Employees under CCS Rules are Not Covered by the Payment of Gratuity Act - (12 Feb 2026)
SERVICE
Supreme Court has held that retired employees of the Heavy Water Plant, Tuticorin, under the Department of Atomic Energy, are not entitled to gratuity under the Payment of Gratuity Act, 1972, as they are Central Government servants governed by the Central Civil Services (Pension) Rules, 1972.
Tags : CENTRAL GOVERNMENT EMPLOYEES PAYMENT OF GRATUITY ACT CENTRAL CIVIL SERVICES (PENSION) RULES
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