retirement benefits Archives

Physical education and Library Personnel in Karnataka Government Grade Colleges drawing UGC pay scales of 1996 entitled to other government benefits: Supreme Court

Supreme Court expressed that since the benefit was granted in further cases, the appellants could not be denied the same. However, the directions for application of instant judgment were kept very specific by the Court.

Case Briefs High Courts

Public authorities should be made accountable for lapses or failure to discharge its duties: Himachal Pradesh High Court

“Public authorities hold the public funds in trust. The public money cannot be allowed to be wasted by unjustified delays caused by the public authorities in discharge of their duties.”

Case Briefs High Courts

Chairman and Vice-Chairman of Central Administrative Tribunal entitled to same retirement benefits as available to High Court Judges: Allahabad High Court

The benefit of Domestic Help Allowance is a retirement benefit and hence it will be included in the expression ‘pension’ as occurring in Section 2(gg) of High Court Judges (Conditions of Service) Act 1954.

Case Briefs High Courts

Interim relief would cause ‘irreparable harm and prejudice’; Bombay High Court refuses interim relief to Chanda Kochhar, former MD & CEO of ICICI Bank seeking retirement benefits

Bombay High Court observed that it is not appropriate for a Court to hold a mini trial at the stage of grant of temporary injunction.

Case Briefs High Courts

Resignation once accepted, cannot be allowed to be withdrawn: Rajasthan High Court

“A “resignation” of a Public Office, when made with an intention of relinquishing the office, accompanied by an act relinquishment, then nothing further is required. Resignation once accepted, cannot be allowed to be withdrawn.” Observed the High Court

Case Briefs Supreme Court

Supreme Court upholds validity of amended Employees’ Pension Scheme but reads down certain provisions; Explains applicability of pre & post amendment Scheme

The requirement of the members to contribute at the rate of 1.16 per cent of their salary to the extent such salary exceeds Rs.15000/- per month as an additional contribution under the amended scheme has, however, been held to be ultra vires the provisions of the 1952 Act. The Court has given 6 months’ breather to the authorities make adjustments in the scheme.

Case Briefs High Courts

Jharkhand High Court | Post Retiral Benefits will also be granted if found entitled to any benefit under Assured Career Progression Scheme

Jharkhand High Court: Anubha Rawat Choudhary, J., while disposing of the instant petition filed against the order passed by the

Case Briefs Tribunals/Commissions/Regulatory Bodies

CAT | Widow of a substitute servant cannot be denied rights of family pension and death-cum-retirement benefits accorded to temporary servants

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

Case Briefs High Courts

Gau HC | In the event an excess salary is paid to an employee during his/her service tenure because of no fault of his/her, such excess payment cannot be recovered from retirement benefits; law laid down by SC reiterated

Gauhati High Court: Achintya Malla Bujor Barua J., while reiterating the principle laid down by Supreme Court, with respect to calculation and

Case Briefs High Courts

Bom HC | Family members should not be dragged without specific evidence against them, otherwise, S. 498-A IPC is unfortunately misused as a weapon

Delay in lodging a complaint cannot be used as a ritualistic formula for doubting prosecution case Bombay High Court: K.R. Shriram, J., addressed

Case Briefs High Courts

Gau HC | Retired government servant against whom judicial proceeding is pending – entitled to provisional pension only

Gauhati High Court: The Bench of Michael Zothankhuma, J. dismissed a civil writ petition filed by a retired government employee seeking full

Case Briefs High Courts

Cut-off date of the Contributory Provident Fund Scheme in the W.B. Comprehensive Area Development Corporation Employee’s [Death cum Retirement] Benefit Regulations 2008 struck down

Calcutta High Court: In the matter where 71 petitioners had filed a writ application challenging the fixation of the cut-off date of