madras high court
Case BriefsHigh Courts

After perusing the Government order of the Labour and Employment Department, Madras High Court noted that the family pension of the deceased employee need not be considered while assessing the family’s income.

calcutta high court
Case BriefsHigh Courts

“The family pension scheme is socio-economic requirement of the Constitution of India which is a welfare State one and the object of introduction of the scheme of family pension is to assist the dependent of the deceased employee/pensioner or his/her family.”

gauhati high court
Case BriefsHigh Courts

The High Court opined that pension being a very valuable right, the legislature in its wisdom, had incorporated Rule 22 of the 1969 Rules, so that a pensioner survives till the allegations attain finality.

ministry of finance
Legislation UpdatesNotifications

On 18-9-2023, the Ministry of Finance approved a series of welfare measures for the benefit of Life Insurance Corporation of India (‘LIC’)

judicial officers' pension
Case BriefsSupreme Court

“To be truly unified both in form and in substance, there must be integration in terms of pay, pension and other service conditions between the District Judiciary, the High Courts and the Supreme Court. Hence, any increase in the salary of the judges of the High Court must reflect in the same proportion to the judges in the District Judiciary.”

2023 scc vol. 4 part 2
Cases ReportedSCC Weekly

CCS (Pension) Rules, 1972 — R. 54(14)(b) — Family pension: Although Hindu Adoptions and Maintenance Act entitles widow of a government servant

Case BriefsSupreme Court

On 10.02.2020, a division bench had come to the conclusion that the view taken by this Court in Preetam Singh’s case needs reconsideration after it prima facie found that the functions of the Board contemplated under Section 15 of the 1965 Act were wide enough even to cover the act of fixing service conditions of its employees. Hence, the matter was referred to a larger bench.

Legislation UpdatesRules & Regulations

    The Board of Directors of the Small Industries Development Bank of India has notified the Small Industries Development Bank of

Himachal Pradesh High Court
Case BriefsHigh Courts

    Himachal Pradesh High Court: In a petition related to family pension, Jyotsna Rewal Dua, J has held that the second

Madras High Court
Case BriefsHigh Courts

Madras High Court: B Pugalendhi J. allowed the family pension to be given to the daughter ‘petitioner’ arising out of the employment

Armed Forces Tribunal
Case BriefsTribunals/Commissions/Regulatory Bodies

Armed Forces Tribunal (Lucknow Bench): The Division Bench of Justice Umesh Chandra Srivastava, Member (J) and Vice Admiral Abhay Raghunath Karve, Member

High Court Round UpLegal RoundUp

112 significant Reports from 22 High Courts   Allahabad High Court  Right to Reputation People using cyberspace to vent out anger and

Armed Forces Tribunal
Case BriefsTribunals/Commissions/Regulatory Bodies

Armed Forces Tribunal (Lucknow Bench): The Division Bench of Justice Umesh Chandra Srivastava, Member (J) and Vice Admiral Abhay Raghunath Karve, Member

Case BriefsTribunals/Commissions/Regulatory Bodies

“If a preliminary inquiry could be conducted, there may not be any reason as to why formal departmental inquiry could not have been initiated against the delinquent.”

Case BriefsTribunals/Commissions/Regulatory Bodies

Central Administrative Tribunal: Mohd. Jamshed, Member (A), held that compassionate appointment cannot be equated with family pension. Slamming the respondents for their

Case BriefsTribunals/Commissions/Regulatory Bodies

Central Administrative Tribunal (CAT): Pradeep Kumar, Member (A) addressed the instant application wherein the widow of one Narayan Dutt, who was engaged

Armed Forces Tribunal
Case BriefsTribunals/Commissions/Regulatory Bodies

Armed Forces Tribunal (AFT): The Division Bench of Justice Umesh Chandra Srivastava (Chairperson) and Vice Admiral Abhay Raghunath Karve (Member) A heard

Armed Forces Tribunal
Case BriefsTribunals/Commissions/Regulatory Bodies

Armed Forces Tribunal (AFT): The Division Bench of Justice Umesh Chandra Srivastava (Chairperson) and Vice Admiral Abhay Raghunath Karve (Member) A, heard

Fact ChecksNews

An article published by India Today claimed that the Punjab and Haryana High Court in an unusual judgment had recently observed that

Case BriefsHigh Courts

Allahabad High Court: Dr Kaushal Jayendra Thaker, J., modified the sum of the award granted to a widow by the Motor Accident Claims