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SC: Order of Compulsory Retirement Can be Set Aside if Found to be Punitive - (07 Mar 2023)

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Supreme Court has observed that order of compulsory retirement can be set aside if it is punitive in nature and was passed to circumvent the pending disciplinary proceedings against the Officer, to ensure his immediate removal.

Tags : SUPREME COURT   COMPULSORY RETIREMENT   PUNITIVE   DISCIPLINARY PROCEEDINGS  

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