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Chhattisgarh HC Dismisses Petitions of Cops, Sacked for Failing to Join Anti-Naxal Operations - (25 Nov 2015)

Chhattisgarh HC while dismissing a bunch of writ petitions challenging dismissal of service of petitioner police officers, by Superintendent under Article 311 (2) of Constitution of India for failing to joint anti-naxal operation, has held that orders are not illegal under the article.

Tags : CHHATTISGARH HC   ANTI-NAXAL OPERATIONS  

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