Service Law - Pension - Merely because there were some wrong deductions from the salary and was treated as member of the CPF Scheme, cannot be permitted to be raised as a ground to defeat rightful claim. - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH CALCUTTA STATE TRANSPORT CORPORATION AND OTHERS — Appellant Vs. ASHIT CHAKRABORTY AND OTHERS — Respondent ( Before : Abhay S. Oka and Rajesh Bindal,JJ. ) Civil Appeal No. 3462 of 2023 (Arising out of SLP(C) No. 11991 of 2021) Decided on : 08-05-2023 Service Law – Pension – Merely […]
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