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Apex Court: 'No Work No Pay' Applies When Employee Was Not Kept Away by Any Order of Employer - (15 Jul 2019)

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Apex Court has ruled that the principle of ‘no work no pay’ applies when the employee was not kept away from work by any order of the employer. The Court observes that nobody could be directed to claim wages for the period that he remained absent without leave or without justification.

Tags : APEX COURT   NO WORK NO PAY  

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