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MP HC: Pension is a Proprietary Right and Cannot be Withheld unless Grave Misconduct is Proved - (23 Jun 2026)

SERVICE

Madhya Pradesh High Court held that pension is a proprietary right of a government employee and can be curtailed only upon a clear finding of grave misconduct that would justify dismissal from service, and cannot be withheld without such established and proven misconduct.

Tags : PENSION; PROPRIETARY RIGHT; GRAVE MISCONDUCT  

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