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Delhi HC Directs Action Against Safai Karamcharis of DMC on Strike - (10 Feb 2021)

LABOUR & INDUSTRIAL

Delhi High Court has directed the Safai Karamcharis of the Delhi Municipal Corporation on strike due to non-payment of salaries, to not to take law into their hands by causing obstruction in removal of garbage or by strewing it on the streets of the city, and not to obstruct or block the ingress and egress into the offices of the Municipal Corporations. The Court has also directed the Delhi Police to ensure the immediate removal of the piled up garbage.

Tags : DELHI HIGH COURT   SAFAI KARAMCHARIS  

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