calcutta high court
Case BriefsHigh Courts

While observing that petitioner submitted the option within the specified timeframe and returned the employer’s contribution in good faith, the Calcutta High Court found the petitioner to be a bona fide applicant.

Case BriefsHigh Courts

Meghalaya High Court: The Bench comprising of Mohammad Yaqoob Mir, CJ. and S.R. Sen, J. directed the government to adhere to the principles