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SC Stays Kerala HC Judgment Setting Aside Appointment of District Judge - (12 Jan 2021)

SERVICE

Supreme Court has stayed a Kerala High Court judgment which set 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 : SUPREME COURT   APPOINTMENT OF DISTRICT JUDGE  

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