7th Central Pay Commission

delhi high court
Case BriefsHigh Courts

“Private unaided schools are also amenable to Writ Jurisdiction as they carry out public function discharged by the State under Article 12 of the Constitution.“

Cabinet DecisionsLegislation Updates

Union Cabinet has approved to release an additional installment of Dearness Allowance (DA) to Central Government employees and Dearness Relief (DR) to

Armed Forces Tribunal
Case BriefsTribunals/Commissions/Regulatory Bodies

Armed Force Tribunal (AFT): The Bench of S.V.S. Rathore, Member (J) and Air Marshall BBP Sinha, Member (A) partially allowed a petition

Hot Off The PressNews

The Union Cabinet approved important proposals relating to modifications in the 7th CPC (Central Pay Commission) recommendations on pay and pensionary benefits