Gujarat HC Grants Bail to Marriage Bureau Owner, Finds No Link to Alleged ‘Looteri Dulhan’ Gang  ||  Calcutta HC: Minor’s Consent has No Mitigating Effect in POCSO Sexual Assault Cases  ||  Orissa HC Commutes Death Sentence, Says Emotion Cannot Override Established Law  ||  Calcutta HC: Street Vendors Act Protects Lawful Vending, Not Illegal Encroachments  ||  P&H HC: Courts Cannot Reveal Identities of Children in Conflict With Law in Court Records  ||  Bombay HC: Government Cannot Fix ‘Politically Convenient’ Election Dates sets Goa Poll Timeline  ||  SC: Major Port Trusts Liable for Customs Duty on Pilfered Goods under Customs Act  ||  Supreme Court: General Fraud Allegations Cannot Extend Limitation under Section 74 CGST Act  ||  SC: ‘No Coercive Steps’ Order Cannot Restrain Filing of Charge Sheet  ||  Chhattisgarh HC: Maintenance for Autistic Child May Continue Beyond 18 Until Self-Sufficient    

Bombay High Court Directs to Pay Lockdown Salary Dues to Physically Disabled Employees - (29 Oct 2020)

LABOUR AND INDUSTRIAL

Bombay High Court has repudiated the Brihanmumbai Municipal Corporation for issuing a circular withdrawing earlier exemption granted to physically disabled employees of the Corporation from attending office during lockdown, resulting in these employees not being paid any salary during the lockdown as their absence from work was treated as permissible leave.

Tags : BOMBAY HIGH COURT   SALARY DUES TO PHYSICALLY DISABLED EMPLOYEES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved