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J&K&L High Court: Seasonal Labourers Cannot Be Regularised Amid Government’s Blanket Ban - (15 May 2026)

SERVICE

Jammu & Kashmir and Ladakh High Court held that courts exercising powers under Article 226 cannot direct regularisation of seasonal labourers where the government has imposed a blanket ban on such engagements, as doing so would encroach upon executive policy matters.

Tags : SEASONAL LABOURERS; REGULARISED; GOVERNMENT’S BLANKET BAN  

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