Payment of Full Wages Archives

[COVID-19] Bom HC | Principle of “No Work, No Pay” cannot be made applicable in such extraordinary circumstances; Can’t be insensitive to plight of workers

Bombay High Court: Ravindra V. Ghuge, J., while addressing a petition, stated that, “principle of “no work no wages” cannot be made

Delhi High Court: J.R. Midha, J. allowed a writ petition filed by the employer challenging the award of the Labour Court whereby the