J&K HC: Doctrine of ‘No Work No Pay’ Not Applicable if Employee Kept Away Due to Employer’s Act - (28 Apr 2025)
SERVICE
Jammu and Kashmir and Ladakh High Court has held that when an employee is kept away from the work by any act or omission on the part of the employer, the employee cannot be denied salary on the principle of 'no work no pay’.
Tags : J&K HIGH COURT EMPLOYER’S ACT OMISSION
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