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Kerala HC: Registered Headload Workers Not Entitled to Insist on Being Engaged at Sabarimala - (29 Nov 2021)

LABOUR AND INDUSTRIAL

Kerala High Court has ruled that registered headload workers have no legal right to insist that they should be engaged in the loading and unloading activities in Sabarimala, Pampa and Nilackal.

Tags : KERALA HIGH COURT   HEADLOAD WORKERS  

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