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Kerala HC Grants Certificate for Appeal to SC While Quashing Appointment of District Judge - (20 Oct 2020)

SERVICE

Kerala High Court has upheld a judgment setting aside the appointment of a District Judge on the ground that, at the time of issuing the order of appointment, he was not a practising Advocate and was in judicial service, functioning as a Munsiff.

Tags : KERALA HIGH COURT   APPOINTMENT OF DISTRICT JUDGE  

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