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Regularization by Management Gives No Right to Retrenched Employee to Claim Re-Employment: SC - (03 Jan 2019)

Supreme Court has observed that regularization of an employee already in service does not give any right to retrenched employee to invoke Section 25 (H) of the Industrial Disputes Act for claiming re-employment in the services.

Tags : SUPREME COURT   EMPLOYEE TO CLAIM RE-EMPLOYMENT   REGULARIZATION BY MANAGEMENT  

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