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SC: Communicating ACR to Employee w/o Sufficient Time to Challenge it is Same as Non-Disclosure - (27 Feb 2023)

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Supreme Court has held that failure to accord sufficient time for an employee to challenge assessment of their performance for a particular year in an Annual Confidential Report (ACR) before a departmental promotion committee is convened would be treated as non-disclosure of evaluation report.

Tags : SUPREME COURT   ANNUAL CONFIDENTIAL REPORT   NON-DISCLOSURE  

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