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Supreme Court: 'Washed-Off Theory' Inapplicable in Assessing Employee Retention Suitability - (07 Aug 2026)

SERVICE

Supreme Court ruled that an employee’s suitability for continued service must be assessed based on the complete service record, not merely recent performance. It held that the “washed-off theory” does not apply while determining retention in service.

Tags : WASHED-OFF THEORY; RETENTION; SERVICE  

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