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Delhi HC: COVID-19 Vaccination Can’t Be Insisted Upon By Employer to Government School Lecturer - (24 Jan 2023)

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Delhi High Court while observing that COVID-19 vaccination cannot be insisted upon by the employer, has granted relief to a government school lecturer seeking permission to teach and undertake other responsibilities without being forced to take the vaccine.

Tags : DELHI HIGH COURT   EMPLOYER   VACCINATION   COVID-19   SCHOOL LECTURER  

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