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P&H HC: Time Line of 6 Months and 25 Days to be Adhered to in Disciplinary Inquiries - (28 May 2025)

ADMINISTRATIVE

P&H High Court has asked the High Court to ensure that in all, ongoing and as well as disciplinary inquiries to be initiated in future, the time line of 6 months and 25 days be adhered to failing which punitive action be taken against Inquiry Officer or any other erring personnel of the High Court.

Tags : P&H HIGH COURT   DISCIPLINARY INQUIRIES   INQUIRY OFFICER  

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