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Patna HC: Disciplinary Authority Can’t Rely on Documents Furnished in Parallel Criminal Proceedings - (22 Aug 2022)

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Patna High Court has held that a disciplinary authority cannot rely on extraneous documents, such as those furnished during parallel criminal proceedings against the accused-employee, for the purpose of departmental enquiry.

Tags : PATNA HIGH COURT   DISCIPLINARY AUTHORITY   PARALLEL CRIMINAL PROCEEDINGS  

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