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P&H HC: Notice to Employer Not Mandatory Before Making Reference to Adjudicatory Mechanism - (22 Apr 2022)

CIVIL

Punjab and Haryana High Court has held that the employer cannot claim any hearing before making of the reference by the appropriate government under Section 17(2) of the Working Journalists and Other Newspaper Employees (Conditions of service) And Miscellaneous Provisions Act, 1955 Act.

Tags : PUNJAB AND HARYANA HIGH COURT   WORKING JOURNALISTS AND OTHER NEWSPAPER EMPLOYEES (CONDITIONS OF SERVICE) AND MISCELLANEOUS PROVISIONS ACT  

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