On Friday, a Public Interest Litigation (PIL) was filed in the Supeme Court against the "illegal opening" of certain offices by central public enterprises such as SAIL, NBCC, etc amid the extended coronavirus lockdown.
The PIL alleged that these offices are wrongly identifying and equating themselves as government departments and government offices.
This comes as the Central government revised the guidelines for the lockdown to allow certain government offices, etc to function from April 20 while following social distancing norms among others.
The lockdown, which was earlier scheduled to end on April 14, was extended till May 3 to prevent the spread of coronavirus across the country.
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!