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SC: Employee Dismissed After Disciplinary Proceeding Can’t be Reinstated Merely Because of Acquittal - (05 Sep 2022)

SERVICE

Supreme Court has held that an employee who was dismissed from service pursuant to disciplinary enquiry cannot be reinstated merely because he is acquitted by giving benefit of doubt by a criminal court on the same set of charges and facts.

Tags : SUPREME COURT   DISCIPLINARY ENQUIRY   ACQUITTAL  

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