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Allahabad High Court: Contract Workers Must Prove Work Parity With Regular Staff for Equal Pay - (16 Oct 2026)

LABOUR AND INDUSTRIAL

Allahabad High Court held that contractual workers seeking equal pay must prove parity with regular employees in duties, responsibilities, quality and sensitivity of work through oral and documentary evidence. Mere similarity in post names is insufficient.

Tags : CONTRACT WORKERS; EQUAL PAY RIGHTS; EMPLOYEE  

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