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Anis (Hon'ble Judges ) P

1. Judgment 
Hyderabad High Court

Hon'ble Judge(s) Hon'ble Judge(s): Sanjay Kumar, Anis , JJ


2. Judgment 
Hyderabad High Court

Hon'ble Judge(s) Hon'ble Judge(s): V. Ramasubramanian, Anis , JJ


3. Judgment 
Hyderabad High Court

Hon'ble Judge(s) Hon'ble Judge(s): V. Ramasubramanian, Anis , JJ


4. Judgment 
Hyderabad High Court

Hon'ble Judge(s) Hon'ble Judge(s): Sanjay Kumar, Anis , JJ

AIR Law Lines - Point Extract

(A)
Labour & Service
Service Laws
Dismissal From Service
Plea Of Violation Of Principles Of Natural Justice - Sustainability
— Non-Muster Roll (NMR) employees. Disengagement in nature of punitive measure. Observance of principles of natural justice is necessary. Extent to which adherence to such principles would depend upon individual facts of each case. Adequate opportunity afforded to NMR employees during enquiry held and thereafter. No case made out for violation of principles of natural justice.

(A)
Labour & Service
Service Laws
Dismissal From Service
Plea Of Violation Of Principles Of Natural Justice - Sustainability
— Non-Muster Roll (NMR) employees. Disengagement in nature of punitive measure. Observance of principles of natural justice is necessary. Extent to which adherence to such principles would depend upon individual facts of each case. Adequate opportunity afforded to NMR employees during enquiry held and thereafter. No case made out for violation of principles of natural justice.


5. Judgment 
Hyderabad High Court

Hon'ble Judge(s) Hon'ble Judge(s): Sanjay Kumar, Anis , JJ

AIR Law Lines - Point Extract

(A)
Labour & Service
Service Laws
Dismissal From Service
Plea Of Violation Of Principles Of Natural Justice - Sustainability
— Non-Muster Roll (NMR) employees. Disengagement in nature of punitive measure. Observance of principles of natural justice is necessary. Extent to which adherence to such principles would depend upon individual facts of each case. Adequate opportunity afforded to NMR employees during enquiry held and thereafter. No case made out for violation of principles of natural justice.

(A)
Labour & Service
Service Laws
Dismissal From Service
Plea Of Violation Of Principles Of Natural Justice - Sustainability
— Non-Muster Roll (NMR) employees. Disengagement in nature of punitive measure. Observance of principles of natural justice is necessary. Extent to which adherence to such principles would depend upon individual facts of each case. Adequate opportunity afforded to NMR employees during enquiry held and thereafter. No case made out for violation of principles of natural justice.




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