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SC: Casual Labourers With Temporary Status are Eligible For Pension Even Without Regularisation - (02 Jun 2026)

SERVICE

SC ruled that long-serving casual workers engaged in continuous, permanent nature of government work are entitled to pensionary benefits even without formal regularisation. It held they must be treated at par with temporary government servants under CCS Rules, 1965.

Tags : CASUAL LABOURERS; PENSION; REGULARISATION  

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