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SC: Continuity of Service With Back Wages Can be Directed Where The Retrenchment Was Not Bona Fide - (12 Aug 2022)

LABOUR AND INDUSTRIAL

Supreme Court has held that once the orders of retrenchment are set aside for not being Bona Fide, the workmen will naturally be entitled to continuity of service with order of back wages as determined by a tribunal or a court of law.

Tags : SUPREME COURT   RETRENCHMENT   WORKMEN   BONA FIDE  

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