pension law, service jurisprudence, retirement benefits
0  11 Aug, 2005
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State of Punjab and Ors. Vs. Amar Nath Goyal and Ors.

  Supreme Court Of India Civil Appeal /129/2003
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Case Background

The case pertains to the entitlement of retired government employees to revised death-cum-retirement gratuity benefits after the merger of dearness allowance with basic pay. A cut-off date of April 1, 1995, ...

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