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SC: Disciplinary Authority Cannot Punish Employee Without Fresh Show-Cause Notice on New Charges - (07 May 2026)

SERVICE

Supreme Court held that an employee cannot be punished on a new charge without an opportunity to defend it, while hearing a retired paediatrician’s plea against disciplinary action over non-disclosure of previous faculty service during an inspection.

Tags : DISCIPLINARY AUTHORITY; EMPLOYEE; SHOW-CAUSE NOTICE  

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