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APPs Can’t Claim Parity With Public Prosecutors on Retirement Age: Supreme Court - (18 May 2018)

Supreme Court has refused to grant parity to Assistant Public Prosecutors with Public Prosecutors in Kerala as it held that their method of appointment & conditions of service are qualitatively different and that similarity in the nature of their duties and functions cannot be the basis for parity.

Tags : SUPREME COURT   PUBLIC PROSECUTORS  

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