Karnataka High Court: While dealing with question relating to the retrospective applicability of Payment of Bonus (Amendment) Act, 2015, the Learned Single Judge issued an interim order to the effect that the amendment would take effect only from the financial year 2015-16.

Notice has been served to the Attorney Solicitor General of  India with regard to the interim order for putting a stay on retrospective applicability of Payment of Bonus (Amendment) Act, 2015. [Karnataka Employees Association v. Union of India, WP 5272/2016, decided on February 02, 2016]

Editorial:

The Kerala High Court has already stayed the retrospective operation of the Act.

The Allahabad High Court has  issued notice to the Attorney General for India.

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2 comments

  • Can someone share the copy of the order of Karnataka High Court?

  • Whether there is any stay by High Court of Allahabad? Whether stay by High Courts of other states be taken as applicable to all other states?

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