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P&H High Court Pulls Up Punjab Govt for Tainted Cops in IPS Position - (01 Apr 2021)

SERVICE

Punjab and Haryana High Court has directed the State Government to explain how and why it has chosen to appoint Punjab Police Service officers to IPS-cadre posts of SSPs in the State. The Court has held that these appointments are in violation of the IPS cadre rules and has also impleaded the Centre as a party to look into these “apparent violations”.

Tags : P&H HIGH COURT   IPS  

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