Free Legal Advice from Top Lawyers in India
Question : Was working as a Chief Medical Officer in a Charitable Hospital registered under the Societies Act for the past 9 years. I was given termination letter for my service , without any notice or any explanation called for. I have not acknowledged the notice/ letter. Please advise me as to what action I should take ?
Subject : Termination of Service
Answer By Lawyer : Dear Sir,
You have to challenge the notice but the moment you receive the notice you will be out. so better file a WP restraining the management from
taking any terminal step without due course of law.
KISHAN RETD JUDGE
Malleswaram , Bangalore
Question : Was working as a Chief Medical Officer in a Charitable Hospital registered under the Societies Act for the past 9 years. I was given termination letter for my service , without any notice or any explanation called for. I have not acknowledged the notice/ letter. Please advise me as to what action I should take ?
Subject : Termination of Service
Answer By Lawyer : Please send a copy of Appointment letter to my email vtripathi101541@gmail.com or post the same on this website. After receipt of the same proper reply will be possible.
Vishram Tripathi
Question : Was working as a Chief Medical Officer in a Charitable Hospital registered under the Societies Act for the past 9 years. I was given termination letter for my service , without any notice or any explanation called for. I have not acknowledged the notice/ letter. Please advise me as to what action I should take ?
Subject : Termination of Service
Answer By Lawyer : contact me on 7599486095
M/s. LEGAL TYCOON
New Delhi G.P.O. , New Delhi
Question : Was working as a Chief Medical Officer in a Charitable Hospital registered under the Societies Act for the past 9 years. I was given termination letter for my service , without any notice or any explanation called for. I have not acknowledged the notice/ letter. Please advise me as to what action I should take ?
Subject : Termination of Service
Answer By Lawyer : contact me on 7599486095
M/s. LEGAL TYCOON
New Delhi G.P.O. , New Delhi
Question : Was working as a Chief Medical Officer in a Charitable Hospital registered under the Societies Act for the past 9 years. I was given termination letter for my service , without any notice or any explanation called for. I have not acknowledged the notice/ letter. Please advise me as to what action I should take ?
Subject : Termination of Service
Answer By Lawyer : contact me 7599486095
M/s. LEGAL TYCOON
New Delhi G.P.O. , New Delhi
Question : Was working as a Chief Medical Officer in a Charitable Hospital registered under the Societies Act for the past 9 years. I was given termination letter for my service , without any notice or any explanation called for. I have not acknowledged the notice/ letter. Please advise me as to what action I should take ?
Subject : Termination of Service
Answer By Lawyer : You should immediately issue legal notice as per the terms & conditions of employment service rules,if no service conditions or rules framed then as per the model standing orders as applicable to your Charitable Hospital.Better to consult a Professional senior Employment & Labour and Service matter Lawyer for guidance,help and protection quickly and also to protect your interest on all aspects of the issues.
Question : Was working as a Chief Medical Officer in a Charitable Hospital registered under the Societies Act for the past 9 years. I was given termination letter for my service , without any notice or any explanation called for. I have not acknowledged the notice/ letter. Please advise me as to what action I should take ?
Subject : Termination of Service
Answer By Lawyer : Better challenged Notice before labor court.
Yogendra Singh
Jaipur City , Jaipur
Question : Was working as a Chief Medical Officer in a Charitable Hospital registered under the Societies Act for the past 9 years. I was given termination letter for my service , without any notice or any explanation called for. I have not acknowledged the notice/ letter. Please advise me as to what action I should take ?
Subject : Termination of Service
Answer By Lawyer : You can start by sending a legal notice .For a detailed consultation do give me a call..
Negi Law Chambers
Question : Was working as a Chief Medical Officer in a Charitable Hospital registered under the Societies Act for the past 9 years. I was given termination letter for my service , without any notice or any explanation called for. I have not acknowledged the notice/ letter. Please advise me as to what action I should take ?
Subject : Termination of Service
Answer By Lawyer : You can approach labour court and file a petition for illegal termination from employment without an notice nor compensation.
Deeja C G
Question : Was working as a Chief Medical Officer in a Charitable Hospital registered under the Societies Act for the past 9 years. I was given termination letter for my service , without any notice or any explanation called for. I have not acknowledged the notice/ letter. Please advise me as to what action I should take ?
Subject : Termination of Service
Answer By Lawyer : You can approach labour court and file a petition for illegal termination from employment without an notice nor compensation.
Deeja C G
Question : Was working as a Chief Medical Officer in a Charitable Hospital registered under the Societies Act for the past 9 years. I was given termination letter for my service , without any notice or any explanation called for. I have not acknowledged the notice/ letter. Please advise me as to what action I should take ?
Subject : Termination of Service
Answer By Lawyer : Go to Labour court
