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Gauhati HC Declines Relief to Constable Dismissed for Entering Church Under Influence of Alcohol - (18 Nov 2020)

SERVICE

Gauhati High Court has refused to exercise its jurisdiction under Article 226 of the Constitution of India, 1949 in a case against dismissal of a Constable from the armed forces for entering a church with a rifle under the influence of alcohol, while stating that it cannot act as an Appellate Authority over the impugned order.

Tags : GAUHATI HIGH COURT   DISMISSAL OF CONSTABLE  

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