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Due to the ourbreak of coronavirus all operations across the country had been stopped.All schools,colleges,Institutions,MNCs etc had to stop their work due to the lockdown imposed on 24th March across the country.Even the Indian courts had to limit their hearing and had to opt for the system of video conferencing to hear only urgent matters.The lockdown imposed across the country had bought a drastic change in the country and also affected the life of the people.
But there are some matters which is yet not affected by the lockdown imposed across the country.The central government employees who are going to retire on 31st March are not affected by the lockdown.Many thinks had been postponed due to the lockdown but the retirement date of the central government employees due on March 31st is not going to be posponed.So the central governement employees due to retire on March 31,will retire on that day only as said by the Personnel Ministry on Tuesday 31st March.The unprecedented situation arose across the country due to the lockdown imposed to curb the spread of coronavirus had not affected the retirement rule of the central government.According to the terms of Fundamental Rules 56 and due to retire,the central governement employees who are attaining the age of superannuation on 31st March,shall retire from central government services on 31st March,2020,irrespective of whether they are working from home or office.
Lockdown imposed to curb the spread of coronavirus would not make any change in the retirement rules mentioned in Fundamental Rules 56.So there would no extension in the retirement date of the central government employess irrespective of the fact that they are working from home or office.So employees of the central government will retire on the same date that is 31st March on which they are going to retire before the lockdown situation had arised.
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