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Supreme Court: Judicial Officer's Integrity Must be of Higher Order - (28 Feb 2020)

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Supreme Court has held that a judicial officer's integrity must be of a higher order and even a single aberration is not permitted on the subject of compulsory retirement of Judicial officers, observing that 'washed off' theory does not apply in the case of adverse entries concerning the integrity of Judicial Officers.

Tags : SUPREME COURT   JUDICIAL OFFICER'S INTEGRITY  

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