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SC: Pending Investigation & Grant of Prosecution Sanction Not Enough to Adopt Sealed Cover Procedure - (26 Sep 2024)

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SC has stated that in disciplinary/criminal proceedings against an employee, sealed cover procedure is to be resorted to only after issuance of charge-memo/charge-sheet is issued. Pending investigation & grant of prosecution sanction won’t be sufficient to enable authorities to adopt the procedure.

Tags : SUPREME COURT   PROSECUTION SANCTION   SEALED COVER PROCEDURE  

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