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Karnataka HC Directs RTCs to Expeditiously Decide on Appeal Against Suspension of Employees - (28 Apr 2021)

LABOUR AND INDUSTRIAL

Karnataka High Court has directed the four public road transport corporations (RTCs) in the State to expeditiously decide on the appeal against the suspension of over 3,000 employees in connection with the recent strike.

Tags : KARNATAKA HIGH COURT   SUSPENSION OF EMPLOYEES  

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