SC: Dismissal, Being the Severest Punishment, Should be Imposed Only For Grave Misconduct  ||  SC: Constructive Res Judicata Applies to Grounds Omitted Through Negligence or Inadvertence  ||  Madras High Court: Honour Killing is a Shameful Act and an Extreme Manifestation of Casteism  ||  Bombay High Court: Traditional Families Often Hesitate to Report Sexual Offences  ||  Jharkhand High Court Directs Circle Officers to Digitally Verify Land Records and Remove Mismatches  ||  MP High Court: Writ Court Cannot Grant Interim Relief Once Party is Relegated to Alternate Forum  ||  Supreme Court Issues Directions to Speed Up MACT Claims Amid Six-Year Average Pendency  ||  Supreme Court: Sex Selection Practices Continues Due to Preference For Male Children  ||  Supreme Court: Injury From a Fallen Tree is Not a Motor Accident for MACT Claims  ||  Madras HC: Recent Tamil Nadu Elections Reflect Voting Beyond Caste and Community Considerations    

Raj. HC: Officials Can Be Ind. Proceeded Against Even If Charges Not Confirmed After GCM Proceedings - (13 Feb 2024)

SERVICE

Rajasthan High Court has held that if certain charges are not confirmed after General Court-Martial (GCM) proceedings, the Chief of Army Staff and other officers are vested with the power to proceed independently against the offending official for termination of services.

Tags : RAJASTHAN HIGH COURT   GENERAL COURT-MARTIAL   TERMINATION OF SERVICES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved