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SC Upholds Haryana Rule Delaying Aid to Kin Accused of Murdering Government Employees - (16 Jun 2026)

SERVICE

SC upheld the validity of Rule 23(1) of the Haryana Compassionate Assistance Rules, 2019, which suspends financial assistance to a deceased employee’s family if an eligible member is accused of the employee’s murder, but clarified that the rule does not bar claims for compassionate appointment.

Tags : GOVERNMENT EMPLOYEES; ACCUSED; COMPASSIONATE APPOINTMENT  

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