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Kar. HC: Longevity of Workman’s Past Service Needs to be Recognized Advantageous to Workman - (22 Dec 2023)

LABOUR AND INDUSTRIAL

Karnataka High Court while upholding Labour Court’s award of reinstating the workman dismissed for intermittent absence from work, has held that longevity of past service of the workman in any industrial establishment needs to be recognized as something advantageous to the workman, ordinarily.

Tags : KARNATAKA HIGH COURT   WORKMAN   REINSTATE  

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