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Karnataka HC: Court Cannot Direct State to Make Law for Protection of 'Gig Workers' - (14 May 2020)

LABOUR AND INDUSTRIAL

Karnataka High Court has said the Court cannot direct the State to make a law or the protection of 'gig workers', stating that they may submit a representation before the Government for protection.

Tags : KARNATAKA HIGH COURT   PROTECTION OF 'GIG WORKERS'  

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