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Madras HC: Removal from Service for Alleged Past Misconduct Unsustainable - (11 Apr 2022)

SERVICE

Madras High Court has ruled that a past misconduct of the employee can’t be a reason for imposing a major penalty such as removal from service under Indian Maritime University Teaching and Non-Teaching Employees (Terms and Conditions of Services) Rules.

Tags : MADRAS HIGH COURT   MISCONDUCT   REMOVAL   SERVICE   INDIAN MARITIME UNIVERSITY TEACHING AND NON-TEACHING EMPLOYEES (TERMS AND CONDITIONS OF SERVICES) RULES)  

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