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SC: Can’t Initiate Disciplinary Proceeding After Employee Retires from Service - (20 Nov 2024)

SERVICE

Supreme Court has held that a subsisting disciplinary proceeding may be continued post superannuation but no disciplinary proceeding can be initiated after the delinquent employee or officer retires from service on attaining the age of superannuation or after the extended period of service.

Tags : SUPREME COURT   DISCIPLINARY PROCEEDING   DELINQUENT EMPLOYEE  

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