August 26, 2018:

Bench feels that the Trumph's order "undermine federal employees' right to bargain collectively."

On Saturday, US Federal Judge rejected key elements of President Donald Trump's May Executive Orders that would make it easier to fire the federal employees and reduce their ability to bargain collectively.

Judge Ketanji Brown Jackson, of US District Court for District of Columbia stated in a Court Order that Trump's orders, which also would reduce the amount of time low-performing employees had to improve their performance before being fired, "undermine federal employees' right to bargain collectively."

Trump signed three executive orders in May that administration officials stated would give government agencies greater ability to remove employees with "poor" performance, obtain "better deals" in union contracts and require federal employees with union responsibilities to spend less time on union work.

Directives drew immediate criticism from American Federation of Government Employees, which stated moves would hurt veterans, law enforcement officers and others.

Judge Jackson ruled that while President has the authority to issue executive orders relating to federal labor relations, the orders cannot "eviscerate the right to bargain collectively" as envisioned in a long-standing federal statute.

He further added that,"The President must be deemed to have exceeded his authority in issuing (the orders)".

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