Contact Details

Law Firm Name : Meraki legal services

Country : India

City : West Delhi

Area : Janakpuri C-4


Practicing Since :  2017

Qualification : MBA LLB

About


Enrolment Details

Enrolment No Enrolment State Enrolment BAR
DL/1020/2017 Delhi Delhi

 Civil

 Consumer,Product&Service Liability

 Contract & Drafting

 Criminal Law

 Family & Divorce

 High Courts (India)

Languages

Subject :  Arrears of salary payable to a resigned employee
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?

Answer by Meraki legal services :  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.

Subject :  divorce after getting decree of judicial separation
Question :  divorce after getting decree of judicial separation

Answer by Meraki legal services :  After getting the decree of judicial separation it becomes easier to get divorce. After one year of separation you may chose to file for divorce.