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SC verdict today on pleas challenging MHA's order to pay full Salary to Staff during Lockdown


Supreme Court.PNG, pic by: India Today
12 Jun 2020
Categories: Latest News

On Friday, the Apex Court pronounce its judgement on a number of pleas, filed by some private companies, challenging the Ministry of Home Affairs (MHA) order to make full salary to employees during the 54 days period of COVID-19 lockdown.

Earlier on June 4, the Supreme Court, while hearing a batch of petitions challenging the Ministry of Home Affairs (MHA) notification on payment of wages, observed that some negotiations have to happen between employers & workers to iron out what has to be done for the salary for these 54 days.

A bench of the Supreme Court, headed by Justice Ashok Bhushan, & also comprising Justice Sanjay Kishan Kaul & Justice M R Shah was hearing a bunch of pleas seeking a direction to pay wages to the employees during this lockdown period.

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