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SC Dismisses Plea Challenging Salary Cut Orders of Police - (06 May 2020)

SERVICE

Supreme Court has dismissed a plea seeking quashing of Government orders of salary cuts towards Police personnel. The Court has further noted that the issue was a policy matter which could not be entertained by a Petition under Article 32 of the Constitution of India, 1949.

Tags : SUPREME COURT   SALARY CUT ORDERS OF POLICE  

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