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SC: Employee Getting Terminated Without Disciplinary Enquiry Violates Principles of Natural Justice - (19 Apr 2024)

SERVICE

Supreme Court while reinstating the Registrar at GB Pant Institute of Engineering and Technology, has held that termination of services of an employee without holding disciplinary enquiry is unjustified and dehors the requirements of law and is in gross violation of principles of natural justice.

Tags : SUPREME COURT   DISCIPLINARY ENQUIRY   NATURAL JUSTICE   TERMINATION  

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