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SC: Can’t Deny Permanent Status to Workmen Who Worked Without Interruption for 480 Days in 24 Months - (22 May 2024)

LABOUR AND INDUSTRIAL

SC has held that if workmen have worked without interruption for more than 480 days in 24 months in a commercial establishment engaged in activities other than construction activities being undertaken for monetary gain, Tamil Nadu Medical Services Corporation cannot deny permanent status to them.

Tags : SUPREME COURT   PERMANENT STATUS   COMMERCIAL ESTABLISHMENT  

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