Free Legal Advice from Top Lawyers in India
Question : Does petty cases affects the eligibility of government jobs?
Subject : Does petty cases affects the eligibility of government gobs?
Answer By Lawyer : The case may be petty for you but any criminal case filed against you can put you in serious trouble with regard to government jobs.
NISHANT PRATEEK & ASSOCIATES
Lajpat Nagar (South Delhi) , South Delhi
Question : Does petty cases affects the eligibility of government jobs?
Subject : Does petty cases affects the eligibility of government gobs?
Answer By Lawyer : It will depend upon the nature of job in which you apply for but generally petty offences does not count for the government job
Anand Prakash
Nirman Vihar , New Delhi
Question : Does petty cases affects the eligibility of government jobs?
Subject : Does petty cases affects the eligibility of government gobs?
Answer By Lawyer : Dear Sir/Madam,
It is suggested that it depends on the nature of the case and the allegations contained therein as to whether they have some bearing or not regarding the character of the person.
Question : Does petty cases affects the eligibility of government jobs?
Subject : Does petty cases affects the eligibility of government gobs?
Answer By Lawyer : It might affect if the said offence comes under the category of the moral turpitude.
Ashutosh Yadav
Burari , North Delhi
Question : Does petty cases affects the eligibility of government jobs?
Subject : Does petty cases affects the eligibility of government gobs?
Answer By Lawyer : Yes they definitely do. If a criminal complaint is pending it may affect your career unless it is withdrawn or quashed.
Rahul Mishra
Gomtinagar , Lucknow
Question : Does petty cases affects the eligibility of government jobs?
Subject : Does petty cases affects the eligibility of government gobs?
Answer By Lawyer : There will be no criminal record/or history against you. There is no problem in case you apply for government job
Manjay Kumar tiwari
Gopalganj , Gopalganj
Question : Does petty cases affects the eligibility of government jobs?
Subject : Does petty cases affects the eligibility of government gobs?
Answer By Lawyer : It depends on the Nature of your case
geetima borah
Uzanbazar , Kamrup
Question : Does petty cases affects the eligibility of government jobs?
Subject : Does petty cases affects the eligibility of government gobs?
Answer By Lawyer : No it will not effect
Md Thajuddin
Question : Does petty cases affects the eligibility of government jobs?
Subject : Does petty cases affects the eligibility of government gobs?
Answer By Lawyer : If against you any criminal case in IPC and you can get you can punished that offence in punishment given by the court this is affected your government service and a case is under trial and not given to guilt and punishment and that offence is not more graver offences the court interfere and not affecting the your government job what this is consequences not selfie if conditioner is there and ud presented by you gone report high court Android partition file coat wear this barrier in service . No authority of service provider is to competent do these things
Jaiprakash KULDEEP
Jodhpur Mahamandir , Jodhpur
Question : Does petty cases affects the eligibility of government jobs?
Subject : Does petty cases affects the eligibility of government gobs?
Answer By Lawyer : Any type of criminal case affect in govt job selections and mandatory disclosure is required for criminal proceedings/cases
Question : Does petty cases affects the eligibility of government jobs?
Subject : Does petty cases affects the eligibility of government gobs?
Answer By Lawyer : Petty is what civil or criminal
Sachin Sharma
Question : Does petty cases affects the eligibility of government jobs?
Subject : Does petty cases affects the eligibility of government gobs?
Answer By Lawyer : No
