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Madras High Court Orders Non-Disturbance of Services of Temporary Conservancy Workers - (19 Apr 2021)

CIVIL

Madras High Court has ordered that the services of 1,457 conservancy workers, engaged on non-permanent basis under National Urban Livelihoods Mission (NULM), in Zone-7 (Ambattur) of Greater Chennai Corporation, should not be disturbed for three months, taking into consideration the need for such frontline workers to fight the raging second wave of COVID-19.

Tags : MADRAS HIGH COURT   SERVICES OF TEMPORARY CONSERVANCY WORKERS  

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