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HP HC: Transfer of Employee to Adjust Particular Persons are Malafide Transfers - (27 Aug 2020)

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Himachal Pradesh High Court has observed that if the employee has been transferred in order to adjust particular persons with no reasonable basis, then such type of transfers can be termed as "mala fide one" and would normally be liable to be quashed.

Tags : HIMACHAL PRADESH HIGH COURT   MALAFIDE TRANSFERS  

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