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Madras HC Directs CRPF to Reinstate Constable Who Failed to Fire During Militant Attack - (02 Mar 2020)

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Madras High Court has granted relief to a Central Reserve Police Force (CRPF) constable who failed to open fire during a militant attack in Manipur in 2002 where seven CRPF personnel were killed, observing that the Petitioner was alive on the spot, it cannot be stated that he did not retaliate during the attack.

Tags : MADRAS HIGH COURT   REINSTATEMENT OF CRPF CONSTABLE  

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