SC: ‘Abandonment of Service is Not Voluntary Retirement’, Denying SBI Clerk Pension Benefits  ||  Supreme Court: Stranger Affected by an Interim Order is Entitled to be Impleaded in Writ Proceedings  ||  Supreme Court: Courts Cannot Replace an Authority’s Discretion, and Sets Aside Direction to Governor  ||  SC: Title Suit Hit by Constructive Res Judicata if Omitted in Prior Injunction Suit Disputing Title  ||  SC Clarifies Whether a Co-Operative Society Can Act as a Resolution Applicant under the IBC  ||  Chhattisgarh High Court: Innocent Litigants Should Not be Penalized For Lapses by Their Lawyers  ||  Delhi High Court: Marriage With the Victim Cannot Absolve an Accused of Rape under POCSO  ||  J&K&L HC: Acquisition Lapses if 80% Compensation is Unpaid Before Possession under Section 17A  ||  Delhi HC: Policy Number is Not Mandatory For LIC Details under RTI, But Basic Details are Required  ||  SC: Courts Must Curb Unlicensed Money Lenders; Probes Need Not Wait For New Law    

SC: Gratuity May be Withheld While Criminal or Disciplinary Proceedings are Pending Against Employee - (09 Apr 2026)

SERVICE

Supreme Court held that employers may withhold gratuity if criminal or disciplinary proceedings are pending against an employee. It dismissed a plea by a former Himachal Pradesh Road Transport Corporation clerk whose gratuity was withheld due to ongoing criminal proceedings.

Tags : GRATUITY   DISCIPLINARY PROCEEDINGS   EMPLOYEE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved