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Apex Court Gives Clean Chit to Government Job Promise Default - (11 Oct 2019)

LABOUR & INDUSTRIAL

Apex Court has ruled that displaced workers have no absolute fundamental right to employment and a Government can in “overriding public interest” renege on a job promise to a group without having to provide “individual opportunities” to everyone in the group. It set aside the findings of a Single Judge and a division bench of Kerala High Court that said that the Kerala Govt could not abandon its promise to absorb the arrack workers rendered jobless by the 1996 ban on the liquor in the State.

Tags : APEX COURT   GOVERNMENT JOB  

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