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Del. HC: Can’t Cancel Appointment Offer Merely for Involvement in FIR Without Considering Reasoning - (12 Apr 2023)

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Delhi High Court has held that appointment offer can’t be denied based on generalization merely on the basis of registration of FIR without considering the reasoning in the judgment and the relevant facts and circumstances.

Tags : DELHI HIGH COURT   APPOINTMENT OFFER   FIR   CANCEL  

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