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MP High Court Quashes 70%-80%-90% Pay Rule for Class III, IV Staff during Probation - (10 Sep 2026)

SERVICE

Madhya Pradesh High Court struck down State rules prescribing 70%, 80% and 90% of minimum pay during the first three probation years, holding that employees are entitled to full salary for work performed during the probation period.

Tags : PAY RULE; PROBATION; EMPLOYEES  

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