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Chhattisgarh HC: Complaints Without Disciplinary Action Cannot Affect a Judge's Seniority - (30 Jun 2026)

CIVIL

Chhattisgarh High Court held that a judicial officer cannot be denied seniority because a promotion was deferred over a complaint that never resulted in a departmental inquiry, disciplinary proceedings, or punishment, as such a complaint cannot continue to prejudice the officer's service career.

Tags : COMPLAINTS; DISCIPLINARY ACTION; JUDGE  

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