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Delhi High Court: Termination Does not Amount to Retrenchment - (29 Aug 2019)

LABOUR AND INDUSTRIAL

Delhi High Court has ruled that a probationer is not a workman within the meaning of Section 2(s) of the Industrial Disputes Act, 1947 and that the service of the probationer can be terminated during the period of probation in terms of the appointment and such termination does not amount to retrenchment within the meaning of Section 2(oo) of the Act.

Tags : DELHI HIGH COURT   TERMINATION  

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