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

SERVICE

Kerala High Court has answered a reference to hold that disciplinary action against a teacher in a school affiliated to the Central Board of Secondary Education (CBSE) cannot be challenged in a writ petition under Article 226 of the Constitution of India.

Tags : KERELA HIGH COURT   CBSE TEACHER  

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