Tripura HC: Divorced Daughter Cannot Claim Family Pension if Divorce Happens After Parent’s Death - (06 Apr 2026)
SERVICE
Tripura High Court ruled that a daughter divorced after her pensioner father’s death is not entitled to family pension, stating that eligibility must exist at the time of the pensioner’s death under Rule 8 of the Tripura State Civil Services (Revised Pension) Rules, 2017.
Tags : TRIPURA STATE CIVIL SERVICES (REVISED PENSION) RULES DIVORCED DAUGHTER FAMILY PENSION
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