J&K&L High Court: Maternity Leave is a Constitutional Right and Cannot be Treated as State Charity  ||  P&H High Court: Second Anticipatory Bail Plea is Not Maintainable After Supreme Court Rejection  ||  Bombay High Court: No Prior Sanction is Required to Prosecute Police For Custodial Assault  ||  Allahabad High Court: Strict Proof of Marriage is Unnecessary if Couple Lived as Husband and Wife  ||  Delhi High Court: UP Passport Disputes Cannot be Filed in Delhi Only Because MEA is Based There  ||  Bombay High Court: Revenue Officers Cannot Decide Caste Status to Remove Tribal Land Protections  ||  Calcutta High Court: Punjab National Bank Liable to Compensate Farmers For Crop Insurance Lapse  ||  Calcutta High Court: Joint Settlement of Liquor Licence is Allowed if All Eligible Heirs Consent  ||  Delhi High Court Holds Multiple Sclerosis is a Specified Disability under the RPWD Act  ||  Allahabad High Court: An Alibi Must be Proved at Trial and Cannot be Accepted by the IO Alone    

Uttarakhand HC: Previous Service Pay Protection Does Not Confer Right to Career Progression Benefits - (10 Jul 2026)

SERVICE

Uttarakhand HC ruled that safeguarding an employee's pay based on earlier service does not automatically require that period to be considered for Assured Career Progression benefits. It held that pay protection and ACP eligibility are governed by separate rules and serve different purposes.

Tags : SERVICE PAY PROTECTION; PROGRESSION BENEFITS; CAREER  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved