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Kerala HC Quashes Order Granting 'Eligible Leave' to Employees During Nationwide General Strike - (03 Feb 2021)

LABOUR AND INDUSTRIAL

Kerala High Court has quashed the State Government order that granted eligible leave/casual leave to the Government employees and teachers who had not attended their offices during the nationwide general strike held on 8th and 9th January 2019.

Tags : KERALA HIGH COURT   NATIONWIDE GENERAL STRIKE  

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