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Kar. HC: Not Regularizing Wagers would Put Premium on State's Act of Exploiting Human Labour - (24 Feb 2025)

LABOUR AND INDUSTRIAL

Karnataka High Court while directing regularization of two workmen who served the State government for 39 years and 32 years respectively as daily wage earners, has observed that not regularizing the workmen would be putting a premium on the act of the State, exploiting human labour.

Tags : KARNATAKA HIGH COURT   REGULARIZING WAGERS   HUMAN LABOUR  

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