grievance
noun | \ ˈgrē-vəns \ | griev·ance
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: a cause of distress (as an unsatisfactory working condition or unfair labor practice) felt to afford a reason for complaint or dispute; especially : a violation of a collective bargaining agreement usually by the employer : a violation of a collective bargaining agreement usually by the employer
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: the formal expression of a grievance brought especially by an employee as the initial step toward resolution through a grievance procedure — see also arbitration, grievance arbitration at arbitration, mediation