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J&K HC: Can’t Evaluate Performance of Employee When on Sanctioned Leave During Covid - (08 Aug 2025)

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Jammu & Kashmir HC while quashing an ACR recorded against an employee has stated that when an employee is on sanctioned leave, particularly for medical reasons such as COVID-19, he or she is not actively discharging duties and therefore cannot be evaluated on performance metrics during that time.

Tags : JAMMU & KASHMIR HC   SANCTIONED LEAVE   COVID  

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