Pat. HC: Can’t Treat Report of Inquiry Officer as Evidence When Improper Examination of Evidence Done - (04 Jul 2024)
LAW OF EVIDENCE
Patna High Court has held that in a disciplinary proceeding, the report of Inquiry Officer cannot be treated as evidence by disciplinary authority when the officer has not examined the evidence properly.
Tags : PATNA HIGH COURT INQUIRY OFFICER EXAMINATION OF EVIDENCE DISCIPLINARY AUTHORITY
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