On Monday, a US court ruled against the Department of Labor’s move to increase the prevailing wage rates for H-1B visa holders -- the third verdict that has gone against US President Donald Trump’s administration on this matter.
The lawsuit was filed by 17 individual and organisational plaintiffs, including Purdue University and American Immigration Lawyers Association (AILA).
Source Link
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!