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P&H HC: Employee Cannot Seek Protection Against Dispensation of Services - (07 Feb 2022)

LABOUR AND INDUSTRIAL

Punjab and Haryana High Court has held that an employee cannot seek protection against the dispensation of services if he has attained the employment by fraud, giving forged documents, and misleading the hiring committee, specifically when his employment was offered to him based on such forged documents and he had also been afforded ample opportunity to make his case.

Tags : PUNJAB AND HARYANA HIGH COURT   PROTECTION AGAINST DISPENSATION OF SERVICES  

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