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Free Legal Advice from Top Lawyers in India
Question : During the pendancy if a suit an SBI employee and after retirement in 2 years the employee died ( the suit is still continuing ) After some years the suit got decided and the allegations on the person was removed and the person was reinstated in service and was given a normal retirement. What are some of the case laws on this situation? And iss the employee still eligible for commutation of pension or not ?
Subject : A pending suit to decide weather person will be eligible for pension
Answer By Lawyer : Need more clearance to guide you properly
Sunil Kumar Sharma
Bhaderwah , Doda
Question : During the pendancy if a suit an SBI employee and after retirement in 2 years the employee died ( the suit is still continuing ) After some years the suit got decided and the allegations on the person was removed and the person was reinstated in service and was given a normal retirement. What are some of the case laws on this situation? And iss the employee still eligible for commutation of pension or not ?
Subject : A pending suit to decide weather person will be eligible for pension
Answer By Lawyer : Yes eligible
Rajendra Nath Dikshit
Gurgaon Sector 45 , Gurgaon
Question : During the pendancy if a suit an SBI employee and after retirement in 2 years the employee died ( the suit is still continuing ) After some years the suit got decided and the allegations on the person was removed and the person was reinstated in service and was given a normal retirement. What are some of the case laws on this situation? And iss the employee still eligible for commutation of pension or not ?
Subject : A pending suit to decide weather person will be eligible for pension
Answer By Lawyer : Sir
First inform nature of case with facts.
JOHNSON THANGIAH
Palayankottai , Tirunelveli
Question : During the pendancy if a suit an SBI employee and after retirement in 2 years the employee died ( the suit is still continuing ) After some years the suit got decided and the allegations on the person was removed and the person was reinstated in service and was given a normal retirement. What are some of the case laws on this situation? And iss the employee still eligible for commutation of pension or not ?
Subject : A pending suit to decide weather person will be eligible for pension
Answer By Lawyer : Your question is not clear. Kindly make it clear to get answer and case laws.
Question : During the pendancy if a suit an SBI employee and after retirement in 2 years the employee died ( the suit is still continuing ) After some years the suit got decided and the allegations on the person was removed and the person was reinstated in service and was given a normal retirement. What are some of the case laws on this situation? And iss the employee still eligible for commutation of pension or not ?
Subject : A pending suit to decide weather person will be eligible for pension
Answer By Lawyer : SBI Employee is eligible for Pension as per Pension & Service rules.Once the case decided in his favour and reinstated he is entitled to all benefits,if any issue contact expert in Labour & Employment and Service Rules Expert Lawyer from the panel.I am practicing in Mumbai,Nagpur & Bangalore High Courts .
Question : During the pendancy if a suit an SBI employee and after retirement in 2 years the employee died ( the suit is still continuing ) After some years the suit got decided and the allegations on the person was removed and the person was reinstated in service and was given a normal retirement. What are some of the case laws on this situation? And iss the employee still eligible for commutation of pension or not ?
Subject : A pending suit to decide weather person will be eligible for pension
Answer By Lawyer : You are entitled for normal pension
Gopala Krishna and Associates
Ecil , Hyderabad
Question : During the pendancy if a suit an SBI employee and after retirement in 2 years the employee died ( the suit is still continuing ) After some years the suit got decided and the allegations on the person was removed and the person was reinstated in service and was given a normal retirement. What are some of the case laws on this situation? And iss the employee still eligible for commutation of pension or not ?
Subject : A pending suit to decide weather person will be eligible for pension
Answer By Lawyer : some case laws were decided upon this law point.
Yes he is eligible. Rest depends upon the t&c.
Sudhanshu Dixit
Indore Tillaknagar , Indore
Question : During the pendancy if a suit an SBI employee and after retirement in 2 years the employee died ( the suit is still continuing ) After some years the suit got decided and the allegations on the person was removed and the person was reinstated in service and was given a normal retirement. What are some of the case laws on this situation? And iss the employee still eligible for commutation of pension or not ?
Subject : A pending suit to decide weather person will be eligible for pension
Answer By Lawyer : Please let me know in detail with dates and events if possible. Once he is reinstated, he is eligible to receive every benefit. Thanks
Spicy Law Firm / Abul Kalam Azad Sulthan
Uthangudi , Madurai
Question : During the pendancy if a suit an SBI employee and after retirement in 2 years the employee died ( the suit is still continuing ) After some years the suit got decided and the allegations on the person was removed and the person was reinstated in service and was given a normal retirement. What are some of the case laws on this situation? And iss the employee still eligible for commutation of pension or not ?
Subject : A pending suit to decide weather person will be eligible for pension
Answer By Lawyer : Depends on the decision given in suit.pls share copy of judgement
Question : During the pendancy if a suit an SBI employee and after retirement in 2 years the employee died ( the suit is still continuing ) After some years the suit got decided and the allegations on the person was removed and the person was reinstated in service and was given a normal retirement. What are some of the case laws on this situation? And iss the employee still eligible for commutation of pension or not ?
Subject : A pending suit to decide weather person will be eligible for pension
Answer By Lawyer : When there is no alligation proved the same is entitled to all benefits of penssion
