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Kerala HC: Transfer Order Pending Disciplinary Proceedings Cannot be Disguised as Punishment - (16 Feb 2026)

SERVICE

Ker HC held that transfer order issued in contemplation of disciplinary proceedings must be justified and cannot operate as disguised punishment, setting aside the transfer of Kerala State Road Transport Corporation employee over union journal article on the Corporation’s finances and policy issues.

Tags : TRANSFER ORDER   DISCIPLINARY PROCEEDINGS   PUNISHMENT  

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