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Rajasthan HC: Cannot Pass Termination Order Questioning Integrity, without Holding Inquiry - (17 Jul 2025)

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Rajasthan High Court has held that an employee cannot be terminated under Rajasthan State Road Transport Workers & Workshop Employees Standing Orders, 1965, on account of questionable integrity without holding any enquiry.

Tags : RAJASTHAN HIGH COURT   TERMINATION ORDER   QUESTIONABLE INTEGRITY  

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