Articles
| Heading | Courtesy | Date |
|---|---|---|
| No Articles |
Meraki legal services (7 Years Exp)
National Consumer Matters (Show More)
View Answers by this Lawyer (2)
Profile Views : 15196
News : 0 Articles : 0
Contact Details
Law Firm Name : Meraki legal services
Country : India
City : West Delhi
Area : Janakpuri C-4
News
| Heading | Courtesy | Date |
|---|---|---|
| No News |
Practicing Since : 2017
Qualification : MBA LLB
About
| 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.
