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SC: State Must Act as a Model Employer, Criticising the Union For Not Regularising ISRO Workers - (30 Apr 2026)

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Supreme Court criticised the Union Government for failing to regularise daily wage workers in an ISRO subsidiary, noting it had ignored earlier directions to frame a scheme or create posts within six months to absorb them on a permanent basis.

Tags : EMPLOYER; ISRO; UNION  

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