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SC: Ex-Contract Workers Must Be Preferred When Employers Replace Contract Labour With Regular Staff - (29 Jan 2026)

LABOUR AND INDUSTRIAL

The court outlined the modes and methods for re-employing workers where the discontinuation of the labour contract is valid: "If the principal employer intends to employ regular workmen for the work previously done by contract labour, they must give preference to the erstwhile contract labourers."

Tags : WORKERS   EMPLOYERS   CONTRACT LABOUR  

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