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Delhi HC: Part Time Vocational Teacher Entitled to Gratuity Under Payment of Gratuity Act - (05 Aug 2021)

LABOUR AND INDUSTRIAL

Delhi High Court has observed that a part time vocational teacher working with the Delhi Government is entitled to gratuity under the Payment of Gratuity Act, 1972 and that the said legislation draws no distinction between various categories of employees including a full time, ad hoc or a part time employee.

Tags : DELHI HIGH COURT   PART TIME VOCATIONAL TEACHER  

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