Karnataka High Court
LEGAL SUBJECT
Social Security and Pensions
Judgment analyses where this is the main or secondary subject.Latest analyses
30 ARTICLES
Delhi High Court
Delhi HC Upholds Disability Pensions For Armed Forces Personnel, Says Peace-Area Onset Alone Does Not Defeat Service Link
The Union of India filed a batch of writ petitions challenging Armed Forces Tribunal judgments granting disability pension to the respondents, whose disabilities included hypertension, diabetes, seizure disorders and...2 MIN READ↗
Delhi High Court
Retired Navy Officer Gets Disability Pension Arrears From 2018; Delhi HC Removes Three-Year Cap After Finding He Filed Promptly
The petitioner, a former Indian Navy sailor who retired on 31 January 2018, was diagnosed with Primary Hypertension and assessed at 30% disability for life.2 MIN READ↗
Delhi High Court
Delhi HC Upholds Disability Pensions For 24 Service Members, Says Peace-Area Onset Alone Cannot Defeat Service Link
The Union of India filed writ petitions challenging judgments of the Armed Forces Tribunal, Principal Bench, New Delhi, which granted disability pension to the respondents.2 MIN READ↗
Gujarat High Court
Gujarat HC Raises Compensation By Rs 35.16 Lakh For 25-Year-Old Paraplegic Accident Victim, Assesses 100% Disability
The claimant was injured in a car accident on 14 November 2012 and claimed that his injuries caused 100% disability.2 MIN READ↗
Patna High Court
Patna HC Rejects Railwayman’s Wife’s Settlement Claim, Noting Railway’s Account That Her “Missing” Husband Was Alive
Mina Devi claimed settlement and retiral benefits as the wife of Mishri Mahto, a railway employee appointed in 1974 who, she said, had gone missing in 1994.2 MIN READ↗
Karnataka High Court
Farmer’s Widow Gets Suicide-Compensation Claim Reconsidered After Karnataka HC Sets Aside Rejection
The petitioner, the widow of an agriculturist who died by suicide on 2 November 2022, sought compensation under the State Government’s farmer-suicide policy dated 31 October 2019.2 MIN READ↗
Karnataka High Court
Karnataka HC Upholds Old-Pension Denial To Officer Who Resigned State Job And Joined University Under New Scheme
The petitioner served as a Second Division Assistant at the High Court of Karnataka from 7 April 2001, then joined the State’s Department of Employment and Training as an Assistant Employment Officer.2 MIN READ↗
Meghalaya High Court
Meghalaya HC Denies Retired School Staff Interest For Pre-Sanction Wait On ₹6.5 Lakh Gratuity Top-Up
The appellants, including the widow of a retired teacher, sought the enhanced balance of their Death-cum-Retirement Gratuity (DCRG).2 MIN READ↗
Patna High Court
Deceased Bihar Home Guard’s Son To Receive Remaining Admissible Dues With Statutory Interest Within 2 Weeks: Patna HC
The petitioner’s father, Nityanand Mishra, was appointed as an Adhinayak Anudeshak in the Bihar Home Guard on 11 December 1982.2 MIN READ↗
Bombay High Court
Bombay HC Orders Pension And Gratuity For Untrained Teacher After 32 Years’ Service, Counting Employment From July 19, 1973
The petitioner worked as a teacher from 19 July 1973, including service at aided institutions, and joined the respondent college as a permanent junior lecturer on 1 July 1980.2 MIN READ↗
Allahabad High Court
Retired Seasonal Collection Amin Keeps Pension Credit For Service Since 1986 As Allahabad HC Rejects State Review
Yamuna Prasad Gupta was appointed as a Seasonal Collection Amin in 1986, regularised in 2013, and retired in 2016.2 MIN READ↗
Madhya Pradesh High Court
MP HC Orders Refund Of Salary Recoveries From Deceased Constable’s Dues And Widow, Finding No Fraud Or Misrepresentation
The petitioner, widow of a police constable who died on 31 January 2022, challenged two recovery orders dated 15 March and 18 July 2022.2 MIN READ↗
Karnataka High Court
12 Aided-School Employees’ Pre-Grant Service To Count For Notional Pay And Pension, But No State Salary Arrears: Karnataka HC
The petitioners, teaching and non-teaching employees of aided educational institutions, sought to have service rendered from their initial appointment—including service before their posts were admitted to grant-in-aid...2 MIN READ↗
Rajasthan High Court
Gujarat ST Migrant Loses Rajasthan Nursing-Job Quota Appeal As High Court Upholds General-Category Treatment Under Recruitment Ad
The appellant belonged to a caste recognised as a Scheduled Tribe (ST) in Gujarat. After marrying a person of the same caste in Rajasthan and residing there, she applied for a Nursing Officer post and claimed ST reser...2 MIN READ↗
Punjab and Haryana High Court
Fit On Entry, Retired Colonel’s 50% Disability Pension Stands After 36 Years’ Service: P&H HC Rejects Centre’s Challenge
Respondent No. 1 joined the Armed Forces on 14.12.1974, having been found medically fit, and retired on 15.09.2010 after approximately 36 years of service.2 MIN READ↗
Punjab and Haryana High Court
Haryana HC Counts Pre-Regularisation Service For School Workers Hired Before NPS, Grants Old Pension Subject To Verification
The petitioners had initially been engaged in Haryana government schools on part-time, daily-wage or ad hoc terms between 1997 and 2003. Their services were subsequently regularized, mostly between 2014 and 2023; two...3 MIN READ↗
Punjab and Haryana High Court
Compassionate Appointee Who Applied In 2005 Can Be Considered For Old Pension Despite Joining In 2006: P&H HC
The petitioner’s father, a government employee, died in harness on 17 May 2005.2 MIN READ↗
Punjab and Haryana High Court
Teacher Appointed In 2008 Can Opt For Old Pension Scheme As P&H HC Finds 2006 Re-Advertisement Continued 2005 Recruitment Process
Swati Devi applied for the post of Home Science Mistress under an advertisement dated 1 July 2005.3 MIN READ↗
Gujarat High Court
Gujarat HC Counts Retired Corporation Employee’s 8½ Years Of Panchayat Service Toward Pension, Orders Pension And Family-Pension Arrears
The petitioner was appointed in the District Panchayat on 15 May 1973, transferred to the Gujarat Water Resources Development Corporation on 15 July 1978, and retired from the Corporation on 30 November 1998.3 MIN READ↗
Gujarat High Court
Gujarat HC Orders State To Count Reinstated Daily-Wage Worker’s Pre-Reinstatement Service For Pension And Gratuity
The petitioner, a daily wager, was terminated in 1984. The Labour Court ordered her reinstatement on 29 November 2005 without back wages, but did not expressly address continuity of service.2 MIN READ↗
Patna High Court
Bihar Teacher’s 9-Year Suspension-Period Salary Claim Gets 6-Week Review, While Patna HC Orders Admissible Retiral Dues Paid
The petitioner sought unpaid salary for the period from 19 November 2014 to 10 January 2024, together with pension under the NPS, gratuity, leave encashment and interest.3 MIN READ↗
Punjab and Haryana High Court
Retired Haryana Maths Master Can Opt For Old Pension Scheme Because 2006 Re-Ad Preserved 2005 Applicants’ Eligibility: P&H HC
The petitioner applied for the post of Maths Master under Advertisement No. 1/2005, dated 01.07.2005.2 MIN READ↗
Punjab and Haryana High Court
Widow Gets 9% Interest On Husband’s Delayed Pension, Family Pension And Retirement Benefits: P&H HC
The petitioner, widow of Late Sh. Sucha Singh, a retired Panchayat Secretary who superannuated on 31 August 2019, sought release of his pension arrears and other retiral benefits, together with family pension and inte...3 MIN READ↗
Punjab and Haryana High Court
Dismissed Haryana Roadways Conductor To Get 50% ACP Arrears And 50% Leave Encashment After Exoneration, Acquittal: P&H HC
Rajpal, a Haryana Roadways Conductor, was dismissed in 2004 following allegations concerning his medical certificates and absence from duty.2 MIN READ↗
Punjab and Haryana High Court
2003 Application Didn’t Make Haryana Steno-Typist’s 2009 Re-Advertisement Appointment Eligible For Old Pension: P&H HC Rejects Claim
The petitioner applied in 2003 for a Steno-typist post advertised by the Haryana Staff Selection Commission (HSSC).2 MIN READ↗
Uttarakhand High Court
Work-Charged Service Pension Claim: Uttarakhand HC Gives Officials One Month to Decide It Under 2018 Ruling
The petitioner sought a direction to count his work-charged service when calculating qualifying service for pension, as had allegedly been done for other employees1 MIN READ↗
Karnataka High Court
Karnataka HC Orders Retired Sericulture Worker Regularised From 1995, With 40 Years Counted For Pension
The petitioner said he joined the Sericulture Department as a Group-D employee on 19 February 1985 and was posted to Sirsi in 1986.2 MIN READ↗
Karnataka High Court
Karnataka HC Upholds Order Requiring KPTCL To Pay Retiree’s Terminal Benefits Despite 16-Year Criminal Case After Same-Facts Departmental Exoneration
The respondent, an Accounts Officer, faced a criminal case arising from a 2010 crime; a charge sheet was filed in 2012, and the case remained pending when he retired on 31 May 2024.2 MIN READ↗
Karnataka High Court
Karnataka HC Upholds ₹20 Lakh Gratuity For Retired Co-Op Bank Manager Despite Pending Consumer Case
Respondent No. 1 joined the Bank as a daily wager in 1991 and retired as Manager on 31 May 2025.2 MIN READ↗No articles match these filters.