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Delhi HC: Disciplinary Authority of Organization Can Issue Chargesheet Against Employee's Misconduct - (03 Aug 2022)

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Delhi High Court has held that once the employee is sent back to his parent department, it is the competent disciplinary authority of the parent organisation which can issue a charge sheet against the misconduct even though it has taken place in the borrowing department.

Tags : DELHI HIGH COURT   DISCIPLINARY AUTHORITY   CHARGESHEET  

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