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Delhi HC: Classification Based on Mode of Recruitment, Qualification & Merit Not Unreasonable - (13 Jul 2022)

SERVICE

Delhi High Court has held that there is no absolute application of the principle “Equal Pay for Equal Work” by default, and organizations/government have the liberty to set different pay scale, where they make a reasonable, valid and intelligible classification for the employees.

Tags : DELHI HIGH COURT   CLASSIFICATION   EQUAL PAY FOR EQUAL WORK  

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