J&K&L HC Quashes 65-Year-Old's Detention, says Cattle Smuggling isn't Public Disorder  ||  Karnataka HC Bars Denial of MV Inspector Posts over Experience with Non-Existent HGV/HPV Vehicles  ||  P&H HC: Lengthy Incarceration alone is No Substantial Change for Repeat Bail Plea  ||  Meghalaya HC Flags Amicus' Non-Appearance amid Lawyers' Strike, Stresses Loyalty to Justice  ||  MP HC: Arms Act doesn't allow Sports Firearm Licence Conversion to Self-Defence Category  ||  Delhi HC: Public Funding of LTC, CGHS Benefits doesn't Mandate Personal Disclosure under RTI  ||  Delhi HC: Fake Caste Certificate alone cannot Justify Removing Advocate from State Rolls  ||  Delhi HC Refuses to Stop Sale of 47 Law Books in Family Copyright Dispute  ||  Supreme Court: S. 394 IPC Conviction Requires Proof of Robbery or Attempted Robbery  ||  Supreme Court Questions MP HC's Cryptic Reduction of Murder Conviction as 'Shocking'    

Supreme Court: Enquiry Needed Before Dismissal for Suppressing Criminal Antecedents - (12 Aug 2026)

SERVICE

Supreme Court held that an employee’s disclosure of criminal antecedents after joining service does not automatically warrant dismissal. The employer must conduct an enquiry to determine whether the suppression was deliberate and record a finding that continued employment is unfeasible.

Tags : CRIMINAL ANTECEDENTS; DISMISSAL; ENQUIRY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved