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Bombay HC: Epidemic Diseases Act Cannot Be Exercised to Transfer an Officer - (01 Feb 2021)

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Bombay High Court has denied relief to the Director of Medical Education and Research, TP Lahane, observing that Epidemic Diseases Act 1897 cannot be used to transfer a government employee in violation of the laws that would govern his transfer. The Court has held that allowing the Director, to transfer a government servant disregarding the safeguards provided to him under the Regulation of Transfers and Prevention of Delay in Discharge of Official Duties Act, 2005 (Transfer Act), would make suc

Tags : BOMBAY HIGH COURT   TP LAHANE   TRANSFER OF OFFICER  

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