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Bombay High Court: Negligence without Ill Motive is not Misconduct - (24 Dec 2019)

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Bombay High Court has observed while quashing a Tribunal order holding a customs officer guilty of misconduct that negligence or lapse in performance of duty, error of judgment or innocent mistake in the absence of ill motive does not constitute 'misconduct'.

Tags : BOMBAY HIGH COURT   NEGLIGENCE  

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