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Supreme Court: High Court can Start Disciplinary Proceedings Against Judicial Officer - (22 Aug 2019)

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Supreme Court has ruled that the high court on the administrative side (also known as the full court) can suspend a subordinate judicial officer facing disciplinary proceedings of allegations of sexual harassment. The Court clarified that the High Court’s power to control judicial officers under Article 253 of the Constitution of India, 1950 was not affected by provisions in the law against sexual harassment.

Tags : SUPREME COURT   JUDICIAL OFFICER  

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