Friday, 17, Apr, 2026
 
 
 
Expand O P Jindal Global University
 
Recent News

Supreme Court gives relief to Employers, says Centre cannot coerce to pay full Wages


Supreme Court Of India.png
12 Jun 2020
Categories: Latest News

On Friday, in a breather for private firms, the Apex Court directed that no coercive action should be taken till July last week against employers, private companies and factories etc for failing to pay full wages to their employees during the coronavirus-induced lockdown period.

The 3-Judge bench were of the opinion that industries & employees need each other & they should sit together to arrive at a settlement on the issue of payment of wages. 

Further, the Supreme Court bench also asked the State Govts to facilitate such settlement process & file its report with the labour commissioners concerned.

It also directed the Centre to file an additional affidavit within 4 weeks with regard to the legality of Ministry of Home Affairs’ March 29 circular which had mandated payment of full wages during the lockdown period.

The matter was then posted for further hearing in the last week of July. The bench was hearing the petitions filed by various companies against the Centre’s March 29 circular.

Source Link



Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IDRC

 
 
Latestlaws Newsletter