AIROnline 2019 SC 507 ::(2019) 2 ServLJ 437 ::(2019) 3 Pat LJR 301 ::(2019) 5 ServLR 277 ::2019 (12) ADJ 10 NOC ::(2019) 4 JCR 35 (SC) ::(2019) 3 ESC 744 ::(2020) 1 Lab LN 31 ::(2019) 3 SCT 641 ::(2019) 3 CurLR 343 ::(2019) 9 Scale 407 ::AIR 2019 SC (Supp) 1048 ::(2020) 164 FacLR 18

Supreme Court Of India

Hon'ble Judge(s): L. Nageswara Rao, Hemant Gupta , JJ

Constitution of India , Art.311— Disciplinary proceedings - Validity of punishment - Since requirement of second show cause notice specifically omitted by 42nd Amendment to Constitution, non-communication of previous punishments in show cause notice will not vitiate punishment imposed upon delinquent civil servant. (Para 23 24)