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All. HC: Only Governor Can Take Action if Govt Servant Found Guilty of Misconduct After Retirement - (28 Sep 2022)

SERVICE

Allahabad High Court has held that after retirement of government servant, if such employee is found to be guilty of grave misconduct or is found to have caused pecuniary loss to Government, it is Governor who can take action as provided in Article 351-A of Civil Service Regulations.

Tags :   ALLAHABAD HIGH COURT  GOVERNOR  MISCONDUCT

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