Rajasthan High Court
Case BriefsHigh Courts

Rajasthan High Court held that retiral benefits are earned by employees for their services and should not be deprived due to non-job-related legal matters.

prospective resignation
Case BriefsSupreme Court

Supreme Court: In an appeal against the judgment passed by Bombay High Court, whereby the Court dismissed the appeal preferred by the

calcutta high court
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Calcutta High Court held that any wrong deductions from the petitioner’s salary should not defeat the rightful claim for pension, a recognized right immediately after retirement.

Chanda Kochhar Retiral benefits
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Earlier, the Bombay High Court had denied her plea for reinstatement of her Employee Stock Options.

Madhya Pradesh High Court
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Madhya Pradesh High Court: The Division Bench of Ravi Malimath, CJ. and Vishal Mishra, J. allowed a writ petition and issued several

Case BriefsHigh Courts

Bombay High Court: The Division Bench of R.D. Dhanuka and S.G. Mehare, JJ., expressed that, for condoning the interruption in service, the

Case BriefsSupreme Court

Supreme Court: While hearing the appeal filed by Maharashtra SRTC, the Division Bench comprising of M. R. Shah* and B. V. Nagarathna,

Case BriefsHigh Courts

Tripura High Court: Akil Kureshi, CJ., dismissed a writ petition which was filed aggrieved about non-payment of gratuity and pension after retirement.

Case BriefsHigh Courts

Jharkhand High Court: Dr S.N. Pathak, J., allowed the present petition, directing the respondents to make payment of the entire retiral benefits

Case BriefsHigh Courts

Punjab and Haryana High Court: Harsimran Singh Sethi, J. allowed the petition for the payment of the retiral benefit on the ground

Case BriefsHigh Courts

Jharkhand High Court: Sanjay Kumar Dwivedi J., allowed the petition and held that past service of the petitioner shall be taken into

Case BriefsHigh Courts

Chhattisgarh High Court: Sanjay K. Agrawal, J. has held that a Government servant is not entitled to make a Will of the family

Case BriefsHigh Courts

Punjab and Haryana High Court: A Single Judge Bench of Shekher Dhawan, J., dealt with a writ petition for the release of

Case BriefsHigh Courts

Meghalaya High Court: A Single judge bench comprising of Mohammad Yaqoob Mir, CJ. while dealing with a civil writ petition filed by

Case BriefsHigh Courts

Calcutta High Court: A Single Judge Bench comprising of Sambuddha Chakrabarti, J. allowed a writ petition which sought directions to the respondents

Case BriefsHigh Courts

Jharkhand High Court: A Single Judge Bench of Dr S.N. Pathak, J., partly allowed a writ petition filed against the order of

Case BriefsHigh Courts

Punjab and Haryana High Court:  A Single Judge Bench comprising of Jaspal Singh, J. directed the State to compensate the petitioner by

Case BriefsSupreme Court

Supreme Court: In the case where the question as to whether the services rendered by some Judicial Officers as Fast Track court

Case BriefsSupreme Court

Supreme Court: Upholding the Constitutional validity of certain Amendments made to the Salaries, Allowances and Pensions of Members of Parliament Act, 1954, the bench of J. Chelameswar and Sanjay Kishan

Case BriefsSupreme Court

Supreme Court: Paying heed to the plight of the retired Government Servants who had alleged unfair treatment pertaining to reimbursement of medical