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Supreme Court: Service Benefits Can't be Refused Due to Missing ACRs Not Attributable to Employees - (30 Jul 2026)

SERVICE

Supreme Court held that a judicial officer wrongfully discharged from service cannot be denied Selection Scale and Super Time Scale due to missing ACRs for that period. It ruled that an employer cannot benefit from its own wrong and must assess entitlement based on available valid ACRs.

Tags : SERVICE BENEFITS; EMPLOYEE; ANNUAL CONFIDENTIAL REPORTS  

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