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Citedby 646 docs - [View All]
Bhanwarlal And Ors. vs Rajasthan State Road Transport ... on 12 March, 1984
Oriental Bank Of Commerce vs Presiding Officer, Central Govt. ... on 20 September, 1991
Gen. Manager (N. Rly.) vs Judge, Central Industrial ... on 23 April, 1991
Escorts Limited vs The Industrial Tribunal, Delhi ... on 28 January, 1970
Mackinon Mackenzie Ltd. vs G.S. Raj And Ors. on 5 May, 2006

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Central Government Act
Section 25G in The Industrial Disputes Act, 1947
25G. Procedure for retrenchment.- Where any workman in an industrial establishment, who is a citizen of India, is to be retrenched and he belongs to a particular category of workmen in that establishment, in the absence of any agreement between the employer and the workman in this behalf, the employer shall ordinarily retrench the workman who was the last person to be employed in that category, unless for reasons to be recorded the employer retrenches any other workman.