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Gujarat HC: Employee Cannot Be Terminated Without Full Departmental Inquiry - (14 Feb 2022)

LABOUR AND INDUSTRIAL

Gujarat High Court has allowed the Petition challenging the order terminating the Petitioner's services has observed that employer is not allowed to hire and fire even if the employee, maybe ad hoc or probationer, and the services cannot be terminated without holding a regular inquiry in as per principles of natural justice.

Tags : GUJARAT HIGH COURT   TERMINATION OF EMPLOYMENT  

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