Free Legal Advice from Top Lawyers in India
Question : Was working as a Medical officer in a charitable hospital since 8 years. Terminated from service without any reason nor given notice for termination. How do we proceed ?
Subject : Was Working as a Medical Officer in Charitable hospital
Answer By Lawyer : Dear Sir,
You may get a legal notice and get the reasons know then we can sort out the forum. You will get relief. They cannot throw the employee like that.
KISHAN RETD JUDGE
Malleswaram , Bangalore
Question : Was working as a Medical officer in a charitable hospital since 8 years. Terminated from service without any reason nor given notice for termination. How do we proceed ?
Subject : Was Working as a Medical Officer in Charitable hospital
Answer By Lawyer : Please approach High Court
KISHAN RETD JUDGE
Malleswaram , Bangalore
Question : Was working as a Medical officer in a charitable hospital since 8 years. Terminated from service without any reason nor given notice for termination. How do we proceed ?
Subject : Was Working as a Medical Officer in Charitable hospital
Answer By Lawyer : contact me on 7599486095
M/s. LEGAL TYCOON
New Delhi G.P.O. , New Delhi
Question : Was working as a Medical officer in a charitable hospital since 8 years. Terminated from service without any reason nor given notice for termination. How do we proceed ?
Subject : Was Working as a Medical Officer in Charitable hospital
Answer By Lawyer : No Employer or Management can terminate without any cause or notice as per the Act.You can reply to the termination notice through your legal Counsel and File a writ Petition in High Court of Bangalore,better to contact a Employment & Labour and Service Matter High Court Advocate to help & protect your employment on all aspects of the issue quickly.
Question : Was working as a Medical officer in a charitable hospital since 8 years. Terminated from service without any reason nor given notice for termination. How do we proceed ?
Subject : Was Working as a Medical Officer in Charitable hospital
Answer By Lawyer : You can sue the Hospital for such illegal termination and claim damages.
Abhishek Bhutada
Question : Was working as a Medical officer in a charitable hospital since 8 years. Terminated from service without any reason nor given notice for termination. How do we proceed ?
Subject : Was Working as a Medical Officer in Charitable hospital
Answer By Lawyer : You can sue the Hospital for such illegal termination and claim damages.
