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Bom HC: Eviction of Air India Employee Due to Privatization is Not Industrial Dispute - (14 Mar 2023)

LABOUR AND INDUSTRIAL

Bombay High Court while observing that right to retain accommodation is governed by stipulations of leave and license agreement and not as a matter of right, has held that eviction of employees due to privatization cannot be termed an Industrial dispute.

Tags : BOMBAY HIGH COURT   ACCOMMODATION   EVICTION   AIR INDIA   INDUSTRIAL DISPUTE  

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