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Calcutta High Court Sets Aside CAT Order on Sacking of IRS Official - (01 Jul 2019)

SERVICE

Calcutta High Court has nullified the order of the Central Administrative Tribunal (CAT)’s Kolkata Bench terming it as ‘usurpation of jurisdiction’. The CAT order had stayed the ‘compulsory retirement’ handed to an Indian Revenue Service (IRS) official under Section 56(j) of Fundamental Rules.

Tags : CALCUTTA HIGH COURT   IRS OFFICIAL  

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