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Allahabad HC Lays Down Procedure for Enquiry into Criminal Antecedents of Candidate - (06 Apr 2021)

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Allahabad High Court has laid down the procedure to be adopted by the competent authority for inquiring into the criminal antecedents of a candidate for the purpose of selection. The Court has elucidated the type of materials that may be considered by such authority, the standard of proof, and other aggravating/ mitigating factors for the purpose. The Court has also clarified that such inquiry is different from a trial/civil proceeding before a Court of law.

Tags : ALLAHABAD HIGH COURT   ENQUIRY INTO CRIMINAL ANTECEDENTS OF CANDIDATE  

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