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Rajasthan HC: Prior Sanction of Govt. Mandatory for Initiating Inquiry Against Public Servant - (13 Apr 2020)

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Rajasthan High Court has held that investigation based on a private complaint about corruption cannot be conducted against public servants for want of sanction to prosecute from the Government; the complaint cannot stand against private individuals also.

Tags : RAJASTHAN HIGH COURT   INQUIRY AGAINST PUBLIC SERVANT  

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