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J&K HC: Can’t Invoke Principle of ‘No Work, No Pay’ When Termination is Illegal - (15 Jul 2025)

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J&K High Court has observed that the principle of ‘no work, no pay’ cannot be invoked in a case where the person has been forced to sit ideal because of illegal and an unjustified order of termination.

Tags : J&K HIGH COURT   TERMINATION   ILLEGAL  

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