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Delhi Labour Minister Calls Meeting to Discuss HC Verdict Quashing Minimum Wage Revision for Workmen - (06 Aug 2018)

The Delhi High Court, in its verdict on Saturday, quashed the Delhi government notification revising the minimum wages for all classes of workmen in scheduled employment, saying it was a "hurried" decision taken without hearing the employers or employees who would be affected and was violative of the Constitution.

Tags : HIGH COURT  

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