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Madras High Court: Strike Call by Ambulance Unions Illegal - (10 Jun 2019)

LABOUR AND INDUSTRIAL

Madras High Court while terming a strike call by two ‘108’ ambulance workers unions in Tamil Nadu during Deepavali last year illegal has imposed costs of Rs 10,000 on the unions. The Court A division was allowing a petition by P Selvarajan who said the strike was illegal.

Tags : MADRAS HIGH COURT   STRIKE  

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