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J&K & L HC: Departmental Proceedings Not Halted by Pending Criminal Case Without Showing Prejudice - (17 Nov 2025)

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J&K & Ladakh High Court held that departmental proceedings cannot be stayed solely due to a pending criminal case. A stay is justified only if the case is serious with complex issues, and continuing disciplinary action would prejudice the employee’s defence.

Tags : DEPARTMENTAL PROCEEDINGS   PREJUDICE   CRIMINAL CASE  

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