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In these crucial time where over the country the situation is like where every where lockdown and state also need money and also granting money for the distribution of salary of their employ so it is very obvious that common man is become also helpless so they also some leverage but at this time if someone says that to leave their job with forcefully it is not legally true as well as moraly is also incorrect so, Maharashtra Union of Working Journalists and thus the Nagpur Union of Working Journalists raise grievance over such employees being forcefully terminated, subjected to pay cuts and thus the coerced to merely accept changes in their service conditions to become contractual employees.It is noted that by pressurising employees to change their conditions of service and offering contractual re-appointments, a major an element of the salary is linked to Performance Linked Pay.With such a meeting, employers have also evolved their own pay structure, which violates the Working Journalists Act of 1955, the petition states further.Notice within the matter was issued by the Bench of Justices Sunil B Shukre and Anil S Kilor earlier on. The matter is anticipated to be haunted next after four weeks.The petitioners have argued that in testing times, the employees' rights must be protected. it is also detected that the media sector was exempted from the lockdown, and further that they'd continued to work on the frontlines amid the pandemic.The petitioners also show that the illegal tactics resorted to by the media houses are often preceded "sugar-coated internal emails by the owners or CEOs of these groups" that the worker must be prepared for some more sacrifices within the longer term.The petitioners name several prominent media houses, and detail the numerous coercive measures that these companies took against their employees during the pandemic.
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