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Guj. HC: Employees Can't Withdraw From VR Scheme After Stipulated Deadline Or Acceptance Of Benefits - (19 Sep 2022)

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Gujarat High Court has held that once employees have accepted benefits under Voluntary Retirement (VR) Scheme, it is not open for employees to challenge the scheme. They can also not contend after having withdrawn the amount that they should be permitted to continue with their employment services.

Tags : GUJARAT HIGH COURT   VOLUNTARY RETIREMENT   EMPLOYEES  

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