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JKL HC: Failure of Employer to Assign Work Would be Deemed Retrenchment - (16 Aug 2023)

LABOUR AND INDUSTRIAL

Jammu and Kashmir and Ladakh High Court has held that in case the employer fails to issue termination order against the employee, the subsequent failure of employer in assigning work while doing so for others can still be considered as retrenchment under the Industrial Disputes Act of 1947.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   RETRENCHMENT   INDUSTRIAL DISPUTES ACT  

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