Service HELD perusal of the record would clearly reveal that an opportunity was given by the Appellate Authority to the Enquiry Committee to examine the important witnesses. Even on remand, the said three witnesses were not examined. Appeal dismissed June 19, 2022 sclaw This content is restricted to site members. If you are an existing user, please log in. New users may register below.Existing Users Log InUsername or EmailPassword Remember Me Forgot password? Click here to resetNew User? Click here to register Related Posts Service Civil Service – Re-medical examination – word ‘ordinarily’ has to be conjointly read with the word ‘maximum’ during which the candidate has to approach for re-medical examination from the date of uploading of the medical examination report on the website of the Department June 19, 2022 sclaw Service HELD the medical condition was kept in view by the No.1 Selection Board and all competent authorities, in the backdrop of employability and there is no other additional medical disability acquired by the respondent during the period of time lag, if any. May 24, 2022 sclaw
