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Allahabad HC: Failure to Give Enquiry Report to Employee is Violation of Principle of Natural Justice - (30 Sep 2019)

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Allahabad High Court has ruled that failure to give enquiry report to an employee undergoing disciplinary proceedings amounts to denial of reasonable opportunity to employee to prove his innocence and contravenes the principle of “audi alterem partem” as imbibed under the principles of natural justice.

Tags : ALLAHABAD HC   NATURAL JUSTICE  

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