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Priyan. P. G (9 Years Exp)
Employees Provident Fund Appellate Tribunal (Show More)
View Answers by this Lawyer (2)
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Contact Details
Law Firm Name : Priyan. P. G
Country : India
City : Thrissur
Area : Thrissur
News
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Practicing Since : 2015
Qualification : Llb
About
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| K/978L/94 | Kerala | Thrissur |
Consumer,Product&Service Liability
Criminal Law
Family & Divorce
Tribunals
Non Resident Indian (NRIs)
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Subject : mentally tortured by employer
Question : Working for insurance company ...in this situation like kovid 19 , lockdown is continue in all over India . company is strictly advice to not to go out and stay home but other side SR. Management including MD CEO is putting pressure indirectly to employee to get the production and giving mentally tortured with help of HR.getting threatened to hold salary, termination of job. Is there any solution to get rid of all this kind of nonsense which bus getting affected thousand of employee.
Answer by Priyan. P. G : Ignore if you can as the expected lock down would end soon. Or else you can send them a statement in writing explaining the situation and what you are feeling and not to harass you.
Subject : Whether compramise degree be challenged
Question : What should we do
Answer by Priyan. P. G : No unless you pleade that it is signed by fraud or misconception
