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Karnataka High Court: Regularisation of Workmen Will Depend on Work Done For Corporation - (05 Mar 2024)

LABOUR AND INDUSTRIAL

Karnataka High Court while dismissing the order of regularisation by the Industrial Tribunal, has held that the claim of regularisation is not dependent on appointment orders but is based on the actual work done for the Corporation.

Tags : KARNATAKA HIGH COURT   REGULARISATION   INDUSTRIAL TRIBUNAL  

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