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Release Under Probation Doesn't Entitle Employee to Claim Right to Continue in Service: SC - (29 Apr 2019)

SERVICE

Supreme Court has held that release under probation does not entitle an employee to claim a right to continue in service and also observed that employer is under an obligation to discontinue the services of an employee convicted of an offence involving moral turpitude.

Tags : SUPREME COURT   RELEASE UNDER PROBATION  

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