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Raj. HC: If More than 1 Delinquent Employees, Composite Enquiry only Possible if Authority is Same - (21 Mar 2025)

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Rajasthan High Court has observed that if there are more than one delinquent employees then composite disciplinary proceedings can take place against them only when competent and disciplinary authorities of all such delinquent employees are the same.

Tags : RAJASTHAN HIGH COURT   COMPOSITE ENQUIRY   DELINQUENT EMPLOYEES  

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