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Chhattisgarh HC: Clause for Compensatory Recruitment to Include Female Dependents - (31 Jan 2022)

LABOUR & INDUSTRIAL

Chhattisgarh High Court has held that a clause in an agreement under Industrial Disputes Act, 1947, which only entitled a male dependent for compensatory recruitment, should be read in such a manner that it includes female dependents also.

Tags : CHHATTISGARH HIGH COURT   COMPASSIONATE APPOINTMENT   EXCLUSION OF FEMALE DEPENDENTS  

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