Orissa HC: "Last Come First Go" Principle Can Be Departed By Employer Only After Recording Reasons - (20 May 2022)
LABOUR AND INDUSTRIAL
Orissa High Court has held that the principle of "last come first go" cannot ordinarily be departed from by employers while retrenching labourers under the Industrial Disputes Act, 1947 (ID Act).It is a pre-condition that the employer has to record 'reasons in writing’.
Tags : ORISSA HIGH COURT RETRENCHMENT WORKMEN INDUSTRIAL DISPUTE ACT 1947
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