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Raj HC: Industrial Tribunal Allowing Workman Legal Representation But Denying Employer is Unequal - (09 Apr 2026)

LABOUR AND INDUSTRIAL

Rajasthan High Court held that allowing a workman legal representation while denying it to the employer in an Industrial Disputes Tribunal creates "manifest inequality" and violates natural justice, stressing that both parties must have equal opportunity for legal representation.

Tags : INDUSTRIAL TRIBUNAL   WORKMAN   EMPLOYER  

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