Family Archives | SCC Times

Child adopted by government servant’s Hindu widow, after his death, not ‘family’ under the CCS (Pension) Rules: Supreme Court

The bench of KM Joseph and BV Nagarathna, JJ has held that the definition of ‘family' under the Central Civil Services (Pension) Rules, 1972 is a restrictive and specific one and cannot be expanded to take within its sweep, all heirs, as provided under Hindu law, or other personal laws.

Case Briefs High Courts

Rajasthan High Court directs State to consider compassionate appointment for son born from second wife of the deceased

Rajasthan High Court: In a case filed by the second wife (petitioner 1) of deceased who was a class IV

Case Briefs Supreme Court

“Family” includes domestic, unmarried/queer relationships; Child care/maternity leave benefits cannot be denied if women do not fit into “popular imagination” of a family: SC

“Gendered roles assigned to women and societal expectations mean that women are always pressed upon to take a disproportionate burden of childcare work.”

Case Briefs High Courts

Allahabad High Court| [Recruitment of Dependents of Government Servants Dying in Harness Rules, 1974] Wife entitled to compassionate appointment before sister

Allahabad High Court: Neeraj Tiwari, J. dismissed a writ petition which was filed with prayer for directing the respondents to grant the

Case Briefs High Courts

Allahabad High Court rejects claim of compassionate appointment after 27 years delay of adopted son

Allahabad High Court: Saurabh Shyam Shamshery, J. dismissed a writ petition filed for claiming compassionate appointment stating that compassionate appointment