SC: Omitted Relief Barred Despite Liberty to File Fresh Suit under Order 23  ||  SC: Custodial Confession Alone Cannot Justify Preventive Detention  ||  SC: Failure to Pay Balance Sale Amount Can Lead to EMD Forfeiture under Auction Terms  ||  Gujarat HC: CIC Cannot Order Suo Motu Disclosure of PM Modi’s Degree under RTI Act  ||  MP HC: FIR Cannot Be Quashed Merely for Not Specifying Accused’s Role  ||  MP HC: Joint Family Status Alone Does Not Establish Existence of Joint Family Funds  ||  MP High Court Directs State Bar Council to Frame Stipend Guidelines for Junior Advocates  ||  Allahabad High Court: Hookah Bars cannot Operate in UP; Clean Air Prevails over Trade  ||  P&H HC: High Court’s Inherent Powers Cannot Be Used to Entertain a Second Revision  ||  Delhi HC: Magistrate Must Examine Complainant, Hear Accused Before Taking Cognisance    

Kerala HC: Employee Accused of Embezzlement Must be Kept Away Till Enquiry is Completed - (11 Jul 2022)

SERVICE

Kerala High Court while refusing to recall an order of suspension has held that an employee accused of embezzling money, cannot be reinstated during the pendency of the enquiry.

Tags : KERALA HIGH COURT   SUSPENSION   EMPLOYEE   EMBEZZLEMENT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved