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AIR 2003 SUPREME COURT 923
::2003 AIR SCW 399
Supreme Court Of India
Hon'ble Judge(s):
Shivaraj V. Patil,
H. K. Sema
, JJ
Constitution of India , Art.311— Central Civil Services (Temporary Service) Rules (1966), R. 5(1) - Termination of service - Temporary employee - Order stigmatic or simpliciter - Allegations made against employee in answer to challenge made by him - Cannot be made basis for holding that order was punitive. (Para 7)
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