SC: Communication of Acceptance of Resignation Not Mandatory Unless Rules or Guidelines Prescribe it - (27 Apr 2024)
SERVICE
SC has held that termination of employment is deemed to be in effect from the date on which resignation is accepted by the authority. Non-communication of acceptance of such resignation will not render termination ineffective unless formal communication has been prescribed by rules or guidelines.
Tags : SUPREME COURT TERMINATION NON-COMMUNICATION RESIGNATION
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