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SC: Recording Evidence is Mandatory in Disciplinary Proceedings Imposing Major Penalties - (19 Nov 2024)

SERVICE

Supreme Court while reinstating a government employee who was terminated, has reiterated that this Court in a catena of judgments has held that the recording of evidence in a disciplinary proceeding proposing charges of a major punishment is mandatory.

Tags : SUPREME COURT   DISCIPLINARY PROCEEDINGS   MAJOR PENALTIES  

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