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SC Stays MP HC Judgment Entertaining 3rd Writ Petition Against Termination After 20 Yrs - (13 May 2021)

SERVICE

Supreme Court has stayed the judgments of a Single Judge and Division Bench of the Madhya Pradesh High Court by which, entertaining a third writ petition against his termination instituted after 20 years, the reinstatement with full back wages of a Municipal Council employee was directed.

Tags : SUPREME COURT   WRIT PETITION AGAINST TERMINATION  

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