Karnataka HC: State Has Fundamental Duty to Supply Drinking Water Fit for Human Consumption  ||  Raj. HC: Can’t Extend ‘Child Specific’ Safeguards to Victim to Attaining Majority During Trial  ||  Delhi High Court: Sadhguru Seeks Protection against Infringement of his Personality Rights  ||  Delhi High Court Tells Mohak Mangal to Remove Words like ‘Gunda Raj’ from Video against ANI  ||  Supreme Court Clarifies Observations on Mumbai Gateway of India Jetty Project  ||  Supreme Court Expresses Concern Over Delay by Delhi HC in Deciding Bail Plea  ||  SC Quashes Rape Case against Man Who Backed Out from Marriage  ||  Allahabad High Court Refers Question on High Court's Power to Quash FIR to 9-Judge Bench  ||  Delhi HC: Online Applications for ‘No Entry Permits’ Must be Scrutinised  ||  Delhi High Court: It is Not Necessary to Use Trademark in Physical Form    

Delhi HC Says, No Compassion for Employee Who Has No Will to Work - (21 Apr 2016)

Delhi HC, while dismissing plea of a temporary government employee against termination of her service, has held that no compassion can be shown to a person who neither has the will to work, nor respect for the directions given by authorities.

Tags : DELHI HC  EMPLOYEE  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved