CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch  ||  Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common    

J&K&L HC: Suspension Period Can be Excluded Only For Back Wages and Not For Seniority or Promotion - (13 May 2026)

SERVICE

High Court of Jammu & Kashmir and Ladakh held that if suspension is treated as qualifying service for leave, increments and retirement benefits, it must also count as regular service, as excluding it would erase that period and amount to an unlawful second punishment.

Tags : SUSPENSION PERIOD; BACK WAGES; SENIORITY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved