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SC: Dismissal, Being the Severest Punishment, Should be Imposed Only For Grave Misconduct - (15 Jun 2026)

SERVICE

SC observed that dismissal from service, being among the harshest punishments, should be imposed only after considering factors such as the gravity of misconduct, service record, age, and lack of financial loss. It also held that suspension pending inquiry cannot amount to an additional punishment.

Tags : DISMISSAL; PUNISHMENT; GRAVE MISCONDUCT  

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