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Delhi HC: Workman Cannot Claim Section 17(B) of the ID Act Wages after Reaching Superannuation Age - (12 Feb 2026)

LABOUR AND INDUSTRIAL

Delhi HC has held that a workman is not entitled to Section 17(B) wages under the Industrial Disputes Act, 1947, after reaching superannuation, as the provision applies only while the employer–employee relationship exists, covering full last-drawn wages during appeals against reinstatement awards.

Tags : WORKMAN   INDUSTRIAL DISPUTES ACT   WAGES  

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