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SC: Prior Written Demand is Not Mandatory For an Industrial Dispute to Exist or be Referred - (28 Jan 2026)

LABOUR AND INDUSTRIAL

Supreme Court held that a trade union is not required to issue a formal “charter of demands” to the management before approaching the Conciliation Officer under the Industrial Disputes Act, 1947.

Tags : WRITTEN DEMAND   INDUSTRIAL DISPUTES ACT   CONCILIATION OFFICER  

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