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Mad. HC: Not Paying Junior Lawyers Minimum Stipends is Violative of their Fundamental Rights - (07 Jun 2024)

CONSTITUTION

Mad. HC has observed that extracting work from junior lawyers without payment is exploitation and directly in violation of fundamental rights enshrined under the Constitution and further suggested Bar Council of Tamil Nadu and Puducherry to fix a minimum stipend to be paid to a junior lawyer.

Tags : MADRAS HIGH COURT   FUNDAMENTAL RIGHTS   MINIMUM STIPENDS  

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