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2013 LAB. I. C. 4061
::2013 (3) ADR 906
Delhi High Court
Hon'ble Judge(s):
Rajiv Shakdher
, J
( A ) Constitution of India Art. 311 — Memo of displeasure — Issuance of — Post superannuation — Displeasure qua alleged role in cost and time overrun of project — Master-servant relationship comes to end on employee demitting office — Thus, enquiry vis-a-vis employee who has superannuated, discontinues — No rule/ provision empowering Government to continue enquiry post retirement — Issuance of memo of displeasure post superannuation not proper. (Paras14)
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