All. HC: Burden on Disciplinary Authority to Prove Employee's Willful Absence from Service - (18 Jul 2023)
SERVICE
Allahabad High Court while observing that absence from duty without prior permission may amount to unauthorized absence, but it doesn’t always mean willful, has held that burden to prove that employee was willfully absent from service is on the disciplinary authority.
Tags : ALLAHABAD HIGH COURT WILLFUL ABSENCE SERVICE BURDEN
Share : 
|