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P&H HC: Work-Week of 5 Days Cannot be Assumed by Government Employees - (09 Aug 2024)

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P&H High Court while disposing of plea by Government employees seeking extra wages for working on Saturdays, has observed that Government employees cannot assume that they will have a work week of 5 days and cannot claim compensation for working on Saturday as a matter of right.

Tags : P&H HIGH COURT   GOVERNMENT EMPLOYEES   EXTRA WAGES  

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