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Supreme Court: Annual Performance Appraisal Reports Must be Intimated to Public Servants - (15 Jul 2019)

SERVICE

Supreme Court had observed that entries in the Annual Performance Appraisal Report must be communicated to a public servant. The Court noted that non-communication of entries is therefore a matter in respect of which a legitimate grievance can be made.

Tags : SUPREME COURT   ANNUAL PERFORMANCE APPRAISAL REPORTS  

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