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Question : I resigned from a co op bank when only 14 months due for my retirement on health grounds in may 17.our MOS was due since july13 & the new MOS was signed in Oct 17.. As per the clause in MOS ,resigned employee is not eligible to get arrears of salary from retrospective date.. Can I claim arrears of salary from July 13 to Sept 17?What is legal option available for me?
Subject : Arrears of salary payable to a resigned employee
Answer By Lawyer : Mos was signed earlier too. To give proper consultancy i need your signed mos to read and adv8ce you accordingly. So kindly forward the mos on my email id iparry2u@rediffmail.com
Parimal Redkar
Panaji , North Goa
Question : I resigned from a co op bank when only 14 months due for my retirement on health grounds in may 17.our MOS was due since july13 & the new MOS was signed in Oct 17.. As per the clause in MOS ,resigned employee is not eligible to get arrears of salary from retrospective date.. Can I claim arrears of salary from July 13 to Sept 17?What is legal option available for me?
Subject : Arrears of salary payable to a resigned employee
Answer By Lawyer : contact me on 7599486095
M/s. LEGAL TYCOON
New Delhi G.P.O. , New Delhi
Question : I resigned from a co op bank when only 14 months due for my retirement on health grounds in may 17.our MOS was due since july13 & the new MOS was signed in Oct 17.. As per the clause in MOS ,resigned employee is not eligible to get arrears of salary from retrospective date.. Can I claim arrears of salary from July 13 to Sept 17?What is legal option available for me?
Subject : Arrears of salary payable to a resigned employee
Answer By Lawyer : Dear Philipnary
Prima facie you cannot claim arrears retrospective if it’s mentioned in the MoS. However, would be glad to share more info if you may share the particular clause that you are referring to.
Meraki legal services
Janakpuri C-4 , West Delhi
Question : I resigned from a co op bank when only 14 months due for my retirement on health grounds in may 17.our MOS was due since july13 & the new MOS was signed in Oct 17.. As per the clause in MOS ,resigned employee is not eligible to get arrears of salary from retrospective date.. Can I claim arrears of salary from July 13 to Sept 17?What is legal option available for me?
Subject : Arrears of salary payable to a resigned employee
Answer By Lawyer : KINDLY CALL ON 02262373189 AND 08291730768
pandey and wagh associates (Advocates & Compa
Churchgate , Mumbai
Question : I resigned from a co op bank when only 14 months due for my retirement on health grounds in may 17.our MOS was due since july13 & the new MOS was signed in Oct 17.. As per the clause in MOS ,resigned employee is not eligible to get arrears of salary from retrospective date.. Can I claim arrears of salary from July 13 to Sept 17?What is legal option available for me?
Subject : Arrears of salary payable to a resigned employee
Answer By Lawyer : Your MOS can be challenged in Mumbai High Court as you have opted out of employment on health ground,better to contact a Employment & Labour and Service Matter expert High Court Lawyer to take up the issue on all aspects to claim arrears of salary.
Question : I resigned from a co op bank when only 14 months due for my retirement on health grounds in may 17.our MOS was due since july13 & the new MOS was signed in Oct 17.. As per the clause in MOS ,resigned employee is not eligible to get arrears of salary from retrospective date.. Can I claim arrears of salary from July 13 to Sept 17?What is legal option available for me?
Subject : Arrears of salary payable to a resigned employee
Answer By Lawyer : It will depend on details but you can file
