Bombay HC: Clarifies Procedure for Executing Foreign Decrees  ||  Supreme Court: Bureaucratic Delay No Excuse  ||  Supreme Court Grants Full Disability Pension Arrears to Veterans  ||  Delhi HC: Workman Cannot Claim Section 17(B) of the ID Act Wages after Reaching Superannuation Age  ||  Allahabad HC: Caste by Birth Remains Unchanged Despite Conversion or Inter-Caste Marriage  ||  Delhi High Court: Tweeting Corruption Allegations Against Employer Can Constitute Misconduct  ||  Delhi High Court: State Gratuity Authorities Lack Jurisdiction over Multi-State Establishments  ||  Kerala High Court: Arrest Grounds Need Not Mention Contraband Quantity When No Seizure is Made  ||  SC: Silence During Investigation Does Not Ipso Facto Mean Non-Cooperation to Deny Bail  ||  Supreme Court: High Courts Cannot Re-Examine Answer Keys Even in Judicial Service Exams    

SC: Can’t Deny Permanent Status to Workmen Who Worked Without Interruption for 480 Days in 24 Months - (22 May 2024)

LABOUR AND INDUSTRIAL

SC has held that if workmen have worked without interruption for more than 480 days in 24 months in a commercial establishment engaged in activities other than construction activities being undertaken for monetary gain, Tamil Nadu Medical Services Corporation cannot deny permanent status to them.

Tags :   SUPREME COURT  PERMANENT STATUS  COMMERCIAL ESTABLISHMENT

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved