Bombay HC: Courts Cannot Mandate Mediation under Mediation Act 2023 Without Mutual Consent  ||  Kerala HC: Embassy NOC Not Required For Indian-Foreigner Marriage under Special Marriage Act  ||  MP High Court: Penalty May Stand if Misconduct is Proven, Even if Inquiry is Vitiated  ||  Bombay High Court: Lilavati Trust FIR Against HDFC Bank CEO Driven by Personal Vendetta  ||  Supreme Court: Register Entry Not Required To Pursue Oppression/Mismanagement Claims  ||  Supreme Court: Lifting Corporate Veil May Include Group Assets in Holding Company’s CIRP  ||  Allahabad HC: MPs, Judges and Ministers May Use ‘Hon’ble’; Civil Servants are Not Entitled to it  ||  Calcutta HC: Salary Withholding and Harassment Claims are Not Defamation Without Reputational Harm  ||  Gauhati HC: Officer Resigning Without New Govt Appointment Cannot Claim Pension under Assam Service  ||  MP HC: Attachment & Auction are Quasi-Judicial Duties of Tehsildar; Action Invalid Without Mala Fide    

Kar. HC: Spouse of Employee Can’t Seek Withdrawal of Employee’s Resignation - (02 Nov 2023)

SERVICE

Karnataka High Court has held that no rule or ruling in service law recognizes the right of the spouse of an employee to seek withdrawal of resignation of the employee and that too after it was duly accepted.

Tags : KARNATAKA HIGH COURT   RESIGNATION   EMPLOYEE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved