Delhi HC: Maintenance is Intended to Safeguard Dependent Spouse & Child’s Right to Live With Dignity  ||  Delhi HC: Any Person in India Has the Right to Legally Import Goods from Abroad  ||  Bombay HC: Can’t Quash Rape Cases on the Basis of Compromise  ||  Madras HC: Can’t Tap Individual’s Phone to Uncover Suspected Crime  ||  Karnataka HC: Women Commuters Oppose Ban on Bike Taxis in Karnataka  ||  Delhi HC: Inclusive Education is About Recognising That Every Child Has a Place in Classroom  ||  Delhi HC: Patanjali to Not Run Ads that are Disparaging to Dabur Products  ||  Delhi HC Upholds Rule Restricting Retention of GPRA by Central Armed Police Forces  ||  Delhi HC: Disability Pension Ensures that a Soldier is Not Left Without Support  ||  SC Declines Petition by Lalit Modi against BCCI Seeking Indemnification    

Chh. HC: Continuance of Benefit of Advance Increment Can’t be Claimed by Employee after Promotion - (09 Aug 2024)

SERVICE

Chhattisgarh High Court has held that continuance of advance increments granted for family planning purposes cannot be claimed by employees once they have been promoted or their pay scale has been revised.

Tags : CHHATTISGARH HIGH COURT   ADVANCE INCREMENT   PROMOTION   PAY SCALE  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved