Report No. 38

128. Strikes.-

A suggestion1 has been made to add a provision penalising strikes, "go-slow" tactics etc, by postal employees. We think, however, that the Post Office Act is not the proper place for penalising such action of a concerted type. For acts of an individual employee, the Post Office Act2 does make the necessary provision. No change is, therefore, recommended on this point.

1. S. No. 108. (A Deputy Inspector General of Police).

2. See section 50.