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Service Law - Benefit of revised pay scales - There is no reason why the appellants should be denied the same relief, especially when even as of 7th January 2014, the same benefit was granted to the similarly placed employees - Direction to State Government to extend the benefits under the Government Order dated 15th November 1999 to the appellants within a period of three months. - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH B.C. NAGARAJ AND ANOTHER — Appellant Vs. THE STATE OF KARNATAKA AND OTHERS — Respondent ( Before : Abhay S. Oka and Pankaj Mithal, JJ. ) Civil Appeal Nos.5529-5530 of 2023 Decided on : 13-09-2023 Service Law – Benefit of revised pay scales – There is no reason why […]
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