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Pat. HC: Service Terminated Merely on Implication of Criminal Case, Unjustified - (04 Jul 2024)

SERVICE

Patna High Court has observed that terminating the services of an employee merely on the basis of implication in a criminal case, without giving the worker an opportunity of being heard is unjustified.

Tags : PATNA HIGH COURT   TERMINATING SERVICES   CRIMINAL CASE  

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