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Kerala HC: Workers Cannot Resort to Violence to Further Cause by Infringing Rights of Organization - (01 Mar 2021)

LABOUR AND INDUSTRIAL

Kerala High Court has observed that there cannot be any doubt that the workers have the right to resort to strike to effectively bargain with the management. However, under no circumstances can the workers resort to violence to further their cause as the same would infringe the rights of the concerned organization to carry on their business.

Tags : KERALA HIGH COURT   RIGHT TO STRIKE  

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