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Delhi HC: Loss of Confidence in Employees Entrusted With Funds is Valid Ground For Termination - (13 Apr 2026)

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Delhi High Court held that the doctrine of “loss of confidence” is especially important for employees handling financial duties, and once trust is shaken due to proven misconduct, the employer cannot be forced to continue the employment relationship.

Tags : LOSS OF CONFIDENCE   EMPLOYEES   TERMINATION  

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