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J&K&L HC: Rs. 500 Annual Wage to School Employee is Forced Labour - (21 Sep 2022)

LABOUR AND INDUSTRIAL

Jammu and Kashmir and Ladakh High Court has held that payment of wages at the rate of Rs. 500 per year since 1998 to a government school employee is clearly a form of Forced Labour, which is strictly prohibited under Article 23 of the Constitution of India.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   WAGE   FORCED LABOUR  

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