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Karnataka HC: Probationer in Karnataka Police Department Cannot be Terminated for Misconduct - (11 Feb 2022)

SERVICE

Karnataka High Court has said that a probationer in the Karnataka police department cannot be terminated on the grounds of misconduct without carrying out an inquiry under the Karnataka Civil Service (Probation) Rules, 1977.

Tags : KARNATAKA HIGH COURT   PROBATIONER IN KARNATAKA POLICE DEPARTMENT  

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