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Categorizing Unskilled Employees As Semi-Skilled on Basis of Their Experience is Ultra Vires: SC - (02 May 2019)

LABOUR AND INDUSTRIAL

Supreme Court has held that categorization of unskilled employees as semiskilled and semi-skilled as skilled on the basis of their experience in the notification issued for fixing/revising the minimum rates of wages is beyond jurisdiction of Government.

Tags : SUPREME COURT   MINIMUM WAGES ACT   SKILLED EMPLOYEES  

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