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Kerala HC Dismisses PIL Alleging Camp Workers Were Ill-Treated and Forced to Perform Menial Work - (21 Sep 2021)

CIVIL

Kerala High Court has dismissed a Public Interest Litigation (PIL) that alleged that camp workers, who are engaged in the armed police battalions for domestic work of senior officers, were ill-treated, 'enslaved', and forced to perform 'menial' work.

Tags : KERALA HIGH COURT   CAMP WORKERS WERE ILL-TREATED  

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