Arrears Archives | SCC Times

Delhi HC directs Hotel Corporation of India to pay its retired unionised employees, arrears of wage revision, on a par with currently employed unionized employees

“Hotel Corporation of India acted in contravention with Article 14 of the Constitution by creating wrongful classification between retired unionised workers and unionised employees who were currently employed with it.”

Case Briefs High Courts

Ori HC highlights need for equity in cases of deferred payments; Interest to be paid in delayed payment of arrears due to administrative laches

Orissa High Court: S. K Panigrahi, J. directed the State to pay simple interest computed at the rate of 6% per annum

Case Briefs High Courts

Utt HC | State directed to release the arrears of the deceased-in harness in the favour of the family along with interest

Uttaranchal High Court: The Division Bench of Raghvendra Singh Chauhan, CJ. and Sanjaya Kumar Mishra, J., allowed a petition which was filed

Case Briefs High Courts

Del HC | Convicts in Delhi Prisons to be paid revised wages along with disbursement of arrears

Delhi High Court: Jyoti Singh, J., addressed an issue with regard to revised wages for prisoners in Delhi Prisons. Purpose of the present

Case Briefs High Courts

Madras HC | Unaided private institutions in T.N. to collect 40% tuition fees as advance fee; Arrears of tuition fees to be paid before 30 Sept 2020

Madras High Court: N. Anand Venkatesh, J., passed directions regarding payment of fees to unaided private institutions. The present interim order will apply

Case Briefs High Courts

AFT | Arrears of disability pension are restricted to three years prior to filing the application; delay is condoned

Armed Forces Tribunal (AFT): Justice S.V.S. Rathore (Member) and Air Marshal BBP Sinha (Member) dismissed an application by the applicant under Section

Case Briefs High Courts

Ker HC | Petitioner concedes to be expressly responsible for paying entire arrears of electric charges left unpaid by the old occupier; petition dismissed

Kerala High Court: Devan Ramachandran, J. contemplated a writ petition under the laws and statutory prescriptions related to supply of electricity, where

Case Briefs High Courts

Raj HC | No material change reflected in the pleadings, thus petitioner barred to contend re framing of issues

Rajasthan High Court: The Bench of Dr Pushpendra Singh Bhati, J., dismissed the petition filed for mainly amendment of the issues framed

Case Briefs Tribunals/Commissions/Regulatory Bodies

AFT | Tribunal considers recommendation of 7th Central Pay Commission, orders release of arrears of disability at 50%

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