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SC: Can’t Uphold Disciplinary Action When Employee Acquitted in Criminal Case Over Same Evidence - (25 Apr 2025)

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SC has held that when charges, evidence, witnesses, and circumstances in both departmental inquiry and the criminal proceedings are identical or similar and the employee is acquitted in criminal case then upholding the findings in the disciplinary proceedings would be unjust, unfair, and oppressive.

Tags : SUPREME COURT   DISCIPLINARY ACTION   CRIMINAL CASE  

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