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SC: Wages Withheld Due To Disciplinary Action Can’t Be Restored Under Payment of Wages Act - (07 Jun 2017)

Supreme Court has held that prescribed authority under Payment of Wages Act(PWA) is not an appellate authority in disciplinary proceedings and therefore it has no right to sit in appeal and to set aside the order of withholding of increments passed in disciplinary proceedings.

Tags : SUPREME COURT   PAYMENT OF WAGES ACT  

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