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SC: Dismissal of Workman Cannot be Interfered With Because Disciplinary Enquiry Not Conducted - (25 Jan 2021)

LABOUR AND INDUSTRIAL

Supreme Court has observed that dismissal of a workman by his/her employer cannot be interfered with merely on the ground that it did not conduct a disciplinary enquiry, if the latter could justify the action before the Labour Court.

Tags : SUPREME COURT   DISMISSAL OF WORKMEN  

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