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Delhi HC: Assessment of Work of Probationer is Function of Employer and Court - (27 Jan 2022)

CIVIL

Delhi High Court has noted that the assessment of work and performance of a probationer is the function of the employer and the Court should only invoke its power of Judicial Review where such action is tainted by arbitrariness and capriciousness and the courts should be wary of substituting their opinion on such questions.

Tags : DELHI HIGH COURT   ASSESSMENT OF WORK OF PROBATIONER  

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