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Madhya Pradesh HC: Officer Cannot Oversee Department Conducting Disciplinary Proceedings Against Him - (16 Jun 2026)

SERVICE

Madhya Pradesh High Court held that allowing a delinquent officer to head the same department initiating disciplinary proceedings against him is impermissible and violates natural justice, strongly criticising the State’s decision as one that “shocks the conscience” of the Court.

Tags : OFFICER; DISCIPLINARY PROCEEDINGS; OVERSEE  

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