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Madras HC Grants Interim Relief to Employees' Union for Retention of Accommodation - (07 Dec 2021)

LABOUR AND INDUSTRIAL

Madras High Court has granted interim relief and restrained the Civil Aviation Ministry from evicting the members of the Petitioner Union, namely Air Corporation Employees Union, from their current accommodation provided by Air India. The Court has restrained the authorities from discontinuing the medical benefits and facilities presently extended to the members and their families under the Contributory Family Medical Scheme.

Tags : MADRAS HIGH COURT   RETENTION OF ACCOMMODATION  

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