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Delhi HC: Illegal Termination Does Not Automatically Entitle Employee to Reinstatement or Back Wages - (26 Mar 2026)

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Delhi High Court clarified that illegal termination does not automatically entitle an employee to reinstatement or back wages, and refused relief to workmen terminated by a proprietorship firm, noting delays in pursuing claims and that several had reached superannuation age.

Tags : ILLEGAL TERMINATION   REINSTATEMENT   BACK WAGES  

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