benefits Archives | SCC Times

Employees have legitimate expectation to receive same benefits as offered to similarly situated employees: Rajasthan High Court

Rajasthan High Court held that the respondent has no authority to make a discrimination among the similarly situated employees for no good reason.

Case Briefs Supreme Court

Whether Government employee entitled to annual increment, earned one day prior to retirement?; Supreme Court answers

Supreme Court held that, “the entitlement to receive increment therefore crystallises when the government servant completes requisite length of service with good conduct and becomes payable on the succeeding day.”

Case Briefs High Courts

“An Award of the Labour Court without any fundamental flaws, does not invite a High Court’s interference”; Gujarat HC dismisses petitions by employees of Indian Petrochemicals Corporation regarding the company’s Voluntary Retirement Schemes

Gujarat High Court: The instant petitions came up before the Court challenging the Award of the Labour Court, Vadodara, whereby which it

Case Briefs Supreme Court

Can State deny benefits of New Pension Scheme citing delayed appointments when the delay was not attributable to employees? Supreme Court answers

Supreme Court: The Division Bench comprising Ajay Rastogi and Bela M. Trivedi, JJ., reversed the impugned judgment of the Madras High Court and held that

Case Briefs Supreme Court

Merely because the same caste is recognized as Scheduled Caste in the migrant State, a migrant cannot be recognized as Scheduled Caste of that State: SC

Supreme Court: The Division Bench comprising of M. R. Shah* and A.S. Bopanna, JJ., held that a person belonging to Scheduled Caste

Legislation Updates Notifications

Withdrawal of India’s Generalized System of Preference (GSP) benefits by USA

The United States of America (USA) has w.e.f. 5 June 2019 withdrawn India’s GSP benefits. These are unilateral, non-reciprocal and non-discriminatory benefits

National Consumer Disputes Redressal Commission

Case Briefs Tribunals/Commissions/Regulatory Bodies

A party cannot be allowed to derive benefits of an insurance policy obtained by concealing vital facts about the insured property

National Consumer Disputes Redressal Commission (NCDRC): A Division Member Bench of Anup K Thakur, C. Viswanath, Members, dismissed a complaint filed against

Case Briefs High Courts

Conditions incorporated under Ex Gratia Scheme, precluding an employee from pursuing litigation against employer are enforceable

Kerala High Court: A Bench comprising of P.R. Ramachandra Menon and Dama Seshadri Naidu, JJ. disposed of an appeal filed by an