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Question : Was working in a charitable hospital as a Chief Medical Officer for the past 8 years, registered under Societies Act .Without any notice given or any explanation called for, I was given termination letter , for which I have not acknowledged. Please let me know what action should I take ?

Subject : Termination

Answer By Lawyer : You may approach the High Court.

KISHAN RETD JUDGE

Question : Was working in a charitable hospital as a Chief Medical Officer for the past 8 years, registered under Societies Act .Without any notice given or any explanation called for, I was given termination letter , for which I have not acknowledged. Please let me know what action should I take ?

Subject : Termination

Answer By Lawyer : contact me on 7599486095

M/s. LEGAL TYCOON

Question : Was working in a charitable hospital as a Chief Medical Officer for the past 8 years, registered under Societies Act .Without any notice given or any explanation called for, I was given termination letter , for which I have not acknowledged. Please let me know what action should I take ?

Subject : Termination

Answer By Lawyer : contact me 7599486095

M/s. LEGAL TYCOON

Question : Was working in a charitable hospital as a Chief Medical Officer for the past 8 years, registered under Societies Act .Without any notice given or any explanation called for, I was given termination letter , for which I have not acknowledged. Please let me know what action should I take ?

Subject : Termination

Answer By Lawyer : First challenge the termination notice and follow up the matter before the High Court Bangalore,better to consult a High Court Advocate of expert in Employment & Labour and Service matter to help & protect your employment issue on all aspects under the Act & Applicable Law quickly.