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Madras HC: Employee Can’t Assert a Right to Withdraw Resignation Once it is Accepted - (27 Jun 2016)

Madras HC has ruled that in contractual master-servant relationship, no employee can assert right to withdraw his resignation, especially after it had been accepted by competent authority, on any ground, much less the ground of having tendered resignation in frustration and under depression.

Tags : MADRAS HC   RESIGNATION  

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