JKL HC: Competent Authority must Reach a Bona Fide Opinion to enforce Order of Compulsory Retirement - (08 Aug 2023)
SERVICE
Jammu and Kashmir and Ladakh High Court has held that a government servant can’t be compulsorily retired unless competent authority comes to a conclusion after forming a bona fide opinion of its own that the petitioner can be subjected to compulsory retirement in the interest of the institution.
Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT COMPULSORY RETIREMENT COMPETENT AUTHORITY
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