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Patna HC:Before Harshest Punishment, Authority Must Consider Officer’s Reply - (12 Aug 2025)

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Patna HC has quashed a Bihar officer’s dismissal in a bribery case, citing failure to consider his second show cause reply and other procedural lapses. The Court has stressed that the disciplinary authorities must apply mind before imposing extreme penalties.

Tags : PATNA HIGH COURT   DISCIPLINARY PROCEEDINGS   NATURAL JUSTICE   HARISH KUMAR   BIHAR GOVT OFFICER  

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