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Chh. HC: Once Resignation is Accepted, Employee Cannot Claim its Withdrawal - (18 Oct 2024)

SERVICE

Chhattisgarh High Court has held that once the resignation of an employee is accepted there is no jural relationship between the employee and the employer and the employee cannot claim for the withdrawal of the resignation nor reinstatement.

Tags : CHHATTISGARH HIGH COURT   RESIGNATION   REINSTATEMENT  

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