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Cal. HC: Disciplinary Authority Shouldn’t Make Any Comment not Based on Any Evidence - (29 Aug 2023)

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Calcutta High Court while reinstating a CISF Constable and observing that baseless comments by disciplinary authority leave ‘permanent scar’ on employee's character, has held that authority should not make any observation or comment which is not based on any plausible evidence.

Tags : CALCUTTA HIGH COURT   DISCIPLINARY AUTHORITY   EVIDENCE   COMMENT  

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