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Calcutta HC Directs Proceedings Against Recovery Officer for Rejecting Claim of Jute Mill Worker - (16 Nov 2021)

LABOUR AND INDUSTRIAL

Calcutta High Court has come down heavily on the Certificate Officer, an officer in the District Magistrate's Office, Howrah for denying the claim for superannuation of a retired Jute Mill worker under the provisions of the Payment of Gratuity Act, 1972. The Court further set aside the order of the Certificate Officer by terming it as illegal and bad in the eye of law.

Tags : CALCUTTA HIGH COURT   PROCEEDINGS AGAINST RECOVERY OFFICER  

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