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MP HC: Employer Can’t be Compelled to Appoint A Person With Criminal Antecedents - (17 Aug 2017)

Madhya Pradesh High Court has held that even if a newly-appointed person makes declaration truthfully of having being acquitted in a criminal case, employer still has the right to consider his antecedents and cannot be compelled to appoint the person.

Tags : MADHYA PRADESH HIGH COURT   CRIMINAL ANTECEDENTS  

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