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Bom. HC Sets Aside Reinstatement Order of Hindustan Petroleum Workman Who Slapped His Supervisor - (15 Apr 2024)

LABOUR AND INDUSTRIAL

Bom. HC set aside decision of the Central Government Industrial Tribunal (CGIT) to reinstate workman who slapped his supervisor and observed that commission of assault on a co-employee is gravest form of misconduct by a workman and view taken by CGIT that act of assault is not serious is startling.

Tags : BOMBAY HIGH COURT   CENTRAL GOVERNMENT INDUSTRIAL TRIBUNAL   HINDUSTAN PETROLEUM   REINSTATEMENT  

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