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Orissa HC: Entitlement to Salary/Pension is Part of Employee’s Right to Life and Property - (30 May 2022)

LABOUR AND INDUSTRIAL

Orissa High Court has held that prerogative of an employee to his salary/pension is an essential part of his right to life under Article 21 and right to property under Article 300A of the Constitution.

Tags : ORISSA HIGH COURT   ARTICLE 21   ARTICLE 300A  

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