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Regularisation Obtained by Misrepresenting Facts can't be Sustained: SC - (16 Apr 2019)

SERVICE

Supreme Court has held in a case that appointment of Chowkidar on regular basis was invalid and also observed that an order of regularisation obtained by misrepresenting facts, or by playing a fraud upon the competent authority, cannot be sustained.

Tags : SUPREME COURT   MISREPRESENTING FACTS  

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