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Madras HC: Anganwadi Workers Cannot Raise Industrial Disputes - (15 Dec 2015)

Madras High Court has ruled that Anganwadi workers cannot raise industrial disputes before labour courts challenging their dismissal from service since Integrated Child Development Services (ICDS) programme is part of the Department of Social Welfare and “it is not an industry,”.

Tags : MADRAS HIGH COURT   ANGANWADI WORKERS  

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