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SC: Woman ADJ Objects to Remarks in ACR after Petition for Child Care Leave - (12 Jun 2025)

SERVICE

SC has issued notice to the State of Jharkhand and Jharkhand HC after a lady Additional District Judge alleged that some remarks suggesting performance counseling have been made in her Annual Confidential Report (ACR) after she filed a writ petition challenging the rejection of her childcare leave.

Tags : SUPREME COURT   ANNUAL CONFIDENTIAL REPORT   ADDITIONAL DISTRICT JUDGE  

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