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Gujarat HC: Order of Premature Retirement Indicating Misconduct is Stigmatic - (02 Sep 2022)

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Gujarat High Court has held that once departmental inquiry has been conducted and punishment is inflicted, the organisation cannot inflict a second penalty such as the order of premature retirement as such action amounts to double jeopardy.

Tags : GUJARAT HIGH COURT   DOUBLE JEOPARDY   PREMATURE RETIREMENT  

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