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SC: Punishment by Disciplinary Authority Can be Interfered With Only if Grossly Disproportionate - (20 Jan 2023)

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Supreme Court has held that power of judicial review can be exercised by the Court against punishment imposed by disciplinary authority, only if it is 'strikingly disproportionate'.

Tags : SUPREME COURT   DISCIPLINARY AUTHORITY   PUNISHMENT   DISPROPORTIONATE  

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