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Rajasthan HC: Approval of Education Director Not Necessary For Disciplinary Action Against Employee - (16 May 2022)

SERVICE

Rajasthan High Court has reiterated that prior approval of the Director of Education is not compulsory before taking disciplinary action against an employee of Unaided Recognized Educational Institutions.

Tags : RAJASTHAN HIGH COURT   UNAIDED   EDUCATIONAL INSTITUTIONS  

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