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Bombay HC: Simpliciter Termination of Probationer Judge, Principles of Natural Justice Not Necessary - (05 Feb 2020)

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Bombay High Court has held that in case the order of termination of a probationer judge is simpliciter termination, it is not necessary to follow the principles of natural justice and or to hold an inquiry before issuing an order of termination.

Tags : BOMBAY HIGH COURT   SIMPLICITER TERMINATION OF PROBATIONER JUDGE  

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