May 6, 2025 2:17 pm

Under Rule 17, CCS (Pension) Rules, 1972, prior contractual service counts towards pension upon subsequent regularisation, subject to the employee opting to refund/forgo specified monetary benefits.

Bysclaw

May 6, 2025

Service Matters

This content is restricted to site members. If you are an existing user, please log in. New users may register below.

By sclaw

Related Post

Appointment secured on merit cannot be invalidated for an unintentional category error in a qualifying certificate if no undue advantage accrued therefrom.

May 5, 2025 sclaw

Denial of promotion consideration based on an already set-aside punishment is illegal; employee entitled to retrospective consideration, promotion, and benefits if found eligible.

May 4, 2025 sclaw

Railway employees absorbed in new units due to surplus, including volunteers opting for transfer, lose past service seniority and rank junior-most in the recruitment grade.

May 3, 2025 sclaw

Categories

Archives

You missed

Under Rule 17, CCS (Pension) Rules, 1972, prior contractual service counts towards pension upon subsequent regularisation, subject to the employee opting to refund/forgo specified monetary benefits.

May 6, 2025 sclaw

Service of an IBC Section 8 demand notice upon Key Managerial Personnel at the Corporate Debtor’s registered office constitutes valid service on the company, emphasizing substance over technical form.

May 6, 2025 sclaw

High Court’s inherent power to quash criminal proceedings precludes conducting a ‘mini trial’ by assessing evidence credibility; consistency requires acknowledging coordinate bench decisions involving co-accused.

May 5, 2025 sclaw

Quashing FIR under 482 CrPC impermissible when complaint prima facie discloses cognizable offences; allegations accepted true, investigation not thwarted based on delay, civil suit, or witness status if complicity alleged.

May 5, 2025 sclaw