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Ker. HC: Emp. Messaging in Pvt. Whatsapp Group About Safety of Company Doesn’t Attract Disc. Proc. - (21 Jun 2024)

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Kerala High Court has held that an employee sending messages on a private WhatsApp group regarding the safety of company cannot attract disciplinary proceedings against him and such a charge infringes an employee's right to freedom of speech guaranteed under Article 19(1)(a) of the Constitution.

Tags : KERALA HIGH COURT   WHATSAPP GROUP   DISCIPLINARY PROCEEDINGS   FREEDOM OF SPEECH  

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