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Ori. HC: Fact-Finding Inquiry Makes it Permissible to Not Give Opportunity of Hearing to Employee - (08 Oct 2024)

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Ori. HC while differentiating between fact finding inquiry & disciplinary inquiry, has held that the very nature of fact-finding inquiry makes it permissible to be held ex-parte and even without granting any opportunity of hearing to the employee, which is imperative only in a disciplinary inquiry.

Tags : ORISSA HIGH COURT   FACT-FINDING INQUIRY   OPPORTUNITY OF HEARING  

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