strike

verb
  1. : to remove or delete from a legal document and especially from the record of a trial it struck that part of [the] injunction —National Law Journal

    : to remove or delete from a legal document and especially from the record of a trial it struck that part of [the] injunction —National Law Journal

  1. : to remove (a prospective juror) from a venire

    : to remove (a prospective juror) from a venire

  1. : to engage in a strike against (an employer)

strike

noun
  1. : the removal of a potential juror from a venire — compare challenge

  1. : a concerted work stoppage, interruption, or slowdown by a body of workers to enforce compliance with demands made on an employer — see also rent strike, Labor Management Relations Act — compare job action

    — economic strike
    : a strike that is brought against an employer because of a dispute regarding economic benefits or conditions (as wages) Note: Workers engaged in an economic strike can legally be replaced permanently. No-strike clauses in collective bargaining agreements have been held to bar only economic strikes and not strikes protesting an unfair labor practice.

    — general strike
    : a simultaneous strike by all unionized workers of all trades and industries

    — jurisdictional strike
    : a strike that is called against an employer as a result of a dispute with another union as to the right to perform particular work

    — organizational strike
    : recognition strike in this entry

    — primary strike
    : a strike by workers against their employer with whom they have a dispute

    — recognition strike
    : a strike by workers against their employer seeking to force the employer to recognize the union as their collective bargaining agent — called also organizational strike

    — secondary strike
    : sympathy strike in this entry

    — sit-down strike
    : a strike during which employees remain in and occupy the employer's premises as a protest and means of forcing compliance with demands Note: This form of strike has been illegal according to both statute and case law since the early 1940s.

    — sympathy strike
    : a strike by workers not involved in a labor dispute in support of other striking employees or unions — called also secondary strike

    — wildcat strike
    : a strike by workers that is not authorized by the union