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Bombay High Court Grants Status Quo Relief to SpiceJet Contractual Employees - (27 Jan 2022)

CIVIL

Bombay High Court has directed SpiceJet in an interim order that no new contractual employees or personnel be deployed by any agency. Further, the Court has asked the airline to submit a list of all the employees who were so appointed under the fixed-term contract basis for the last 2-10 years so that the work would be provided to them on a seniority basis.

Tags : BOMBAY HIGH COURT   SPICEJET CONTRACTUAL EMPLOYEES  

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