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Kerala HC: No Illegality in Insisting Employee to Withdraw Case Against Employer to Avail Benefits - (04 May 2017)

Kerala High court has held that when an employer introduces a beneficial scheme, not because of any right or entitlement of employer, but entirely as an ex gratia, there is no illegality in insisting employee to withdraw from any litigation pending against it, as an eligibility criterion.

Tags : KERALA HIGH COURT   EX GRATIA  

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