Breaking | Ker HC refuses to stay State Government Ordinance with regard to deferment of salaries of State Govt. employees

As reported by ANI, Kerala High Court refuses to grant interim injunction on the State Government Ordinance with regard to deferment of

As reported by ANI, Kerala High Court refuses to grant interim injunction on the State Government Ordinance with regard to deferment of salaries of Government employees for 6 months due to COVID-19 Outbreak.

Bench of Justice Bechu Kurian Thomas held the above decision while addressing the petitions that challenged and stated the , 2020 to be violative of the Constitution of India.

The above stated ordinance was brought in after the Kerala High Court had stayed an order of State Government for 2 days wherein the 6 days salaries of all State Government Employees were deferred for 6 months in view of the financial burden due to COVID-19.

“The purpose behind the ordinance was to only defer an amount payable to a certain specified class of employees belonging to certain specified institutions. The Ordinance itself provided that the Government will notify a mechanism for paying back the deferred amount and it does not partake in taking away the rights of employees,” the court said.

[Story to be updated shortly]

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