The Bombay High Court has reiterated that annual increment is an earned benefit accruing from service already rendered. The Court held that employees who completed six months or more of qualifying service before retirement are entitled to a notional annual increment for determining pensionary and retiral benefits, even if they retired before the increment date.

 

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.