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J&K&L HC: Employer Can Adjust Pay/Pension for Dual Benefits, But Not Recover From Group C&D Staff - (11 Mar 2026)

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Jammu and Kashmir and Ladakh High Court held that employers may correct pay and pension where dual benefits were wrongly granted, but recovering excess payments from Group C and D employees, especially after long periods, is legally impermissible.

Tags : EMPLOYER   DUAL BENEFITS   PENSION  

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