Bombay HC: National Security Justifies Denial of Police Clearance Certificate  ||  Bombay HC: Comic Remarks Without Malicious Intent Not Religious Insult  ||  J&K&L High Court: Scandalous Allegations Against Judicial Officers in Pleadings Impermissible  ||  P&H HC: Writ Petition Against Private Trust's Contractual Employment Dismissed  ||  Gujarat HC: Customary Divorce Entitles Daughter to Family Pension  ||  Calcutta HC: ECI's Prerogative to Deploy Central Employees as Counting Supervisors Upheld  ||  Calling the Situation Grim, the Supreme Court Takes Suo Motu Cognizance of Delays in NCLT Approvals  ||  Supreme Court: Admission of a Claim by a Resolution Professional is Not Debt Acknowledgment  ||  Supreme Court: Public Figures Must Exercise Caution as Their Words Have Consequences in Society  ||  SC: State Must Act as a Model Employer, Criticising the Union For Not Regularising ISRO Workers    

SC Modifies Its Earlier Order of Giving Full Back Wages to Temporary LIC Employees - (10 Aug 2016)

SC has modified its earlier order of giving full back wages to temporary LIC employees of grade III and IV, who were asked to be regularised and directed the insurance company to pay 50% of the back wages with consequential benefits considering the "immense financial burden".

Tags : SC   LIC EMPLOYEES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved