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SC: Lumpsum Compensation better Remedy than Reinstatement in Cases of Wrongful Dismissal - (18 Feb 2025)

SERVICE

Supreme Court has observed that in cases of wrongful dismissal a grant of lumpsum compensation could be more appropriate remedy instead of reinstatement with back wages and the Courts while directing such compensation are required to justify their approach.

Tags : SUPREME COURT   REINSTATEMENT   WRONGFUL DISMISSAL  

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