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Bom. HC: Past Service Record Relevant in Deciding Quantum of Punishment - (17 Dec 2024)

SERVICE

Bombay High Court while hearing a matter on dismissal of a worker for sleeping on duty, has observed that while such an act is a misconduct, dismissing the worker for the same is disproportionate. The Court held that past service of employee is relevant in deciding the quantum of punishment.

Tags : BOMBAY HIGH COURT   QUANTUM OF PUNISHMENT   DISMISSAL OF WORKER  

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