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AHC: Employer May Invoke Civil Remedy to Recover Loss from Employee in Absence of Particular Remedy - (10 Sep 2019)

CIVIL

Allahabad High Court (AHC) has ruled that in the absence of a specific remedy in Employees’ Service Regulations an employer may invoke civil liability to recover the loss incurred by him due to the actions of employee.

Tags : AHC   EMPLOYER  

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