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CIVIL - Disciplinary Action Against CBSE School Teacher can't be Challenged in Writ Petition: Kerala HC - (28 Feb 2019)

CIVIL

Supreme Court has stayed its February 13 order in relation to eviction of persons who have not been successful in establishing their claims as forest-dwellers under Scheduled Tribes and Other Forest Dwellers (Recognition of Forest Rights) Act 2006(Forests Rights Act).

Tags : KERALA HIGH COURT   CBSE SCHOOL TEACHER  

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