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SC Dismisses Plea Against Disciplinary Enquiry for Failure to Consider Parole Applications - (23 Feb 2021)

CRIMINAL

Supreme Court has dismissed the plea of a Jail Superintendent opposing the decision of the government to initiate departmental enquiry against him for failure to consider applications for pre-mature parole as required by the Bombay High Court.

Tags : SUPREME COURT   JAIL SUPERINTENDENT  

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