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Kar. HC: Taking Away Job of Employee Without Enquiry is Violation of Fundamental Rights - (15 Jan 2024)

SERVICE

Karnataka High Court has held that if a criminal case has been registered against an employee, he/she cannot be dismissed from service without holding any enquiry. Such dismissal shall lead to the violation of Fundamental Rights under Article 21 of Constitution.

Tags : KARNATAKA HIGH COURT   EMPLOYEE   FUNDAMENTAL RIGHTS   ARTICLE 21  

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