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SC: Detailed Reasons Not Required in Order Imposing Punishment on Findings of Enquiry Officer - (09 Feb 2021)

CIVIL

Supreme Court has observed that detailed reasons are not required to be recorded by the Disciplinary Authority in an order imposing punishment by accepting the findings recorded by the Enquiry Officer. The Court has stated that merely because a show cause notice is issued by indicating the proposed punishment it cannot be said that disciplinary authority has taken a decision.

Tags : SUPREME COURT   DETAILED REASONS FOR IMPOSING PUNISHMENT  

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