On Thursday, the Labour & ESI Department of the Govt. of Odisha developed a Labour Case Management System (LCMS) portal.
As per an official release, the initiative will facilitate all stakeholders-claimant workers, Lawyers & opposite party employers to track all the cases online under the Employee's Compensation Act 1923, Payment of Gratuity Act 1972 & Minimum Wages Act 1948.
The release reads, "This is an initiative under the 5T programme of the government. The portal will facilitate the online filing of case applications under the above acts at the doorsteps by logging to http://lcms.labdirodisha.gov.in".
It said that "Now, with the utilisation of technology, the workers will be enabled to file the case online & will also obtain position through SMS alert. The system will ensure transparency & effective monitoring with faster disposal of these crucial cases," it said.
These cases can be monitored & assessed by the Principal Secretary of the Department as well as Labour Commissioner, Odisha.
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