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Gujarat High Court: Past Service of Daily Wagers to Qualify for Pension - (05 Apr 2022)

LABOUR AND INDUSTRIAL

Gujarat High Court has observed that past services of the daily wagers where they have completed 240 days of continuous service under Section 25B of the Industrial Disputes Act, 1947 would qualify for pension.

Tags : GUJARAT HIGH COURT   DAILY-WAGERS   PAST SERVICES   240 DAYS OF CONTINUOUS SERVICE   SECTION 25B OF THE INDUSTRIAL DISPUTES ACT   1947   PENSION  

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