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Allahabad HC: Suspension of Permanent Lok Adalat Member Allowed on Serious Charge - (12 Jul 2021)

CIVIL

Allahabad High Court has observed that merely because there is no specific provision to suspend a member of the Permanent Lok Adalat, it does not mean that one cannot be suspended even when there are such serious charges against him/her, in a plea by one Kamlesh Kumar Dixit who challenged his suspension from the membership of Permanent Lok Adalat, Unnao after a preliminary inquiry found him prima facie guilty of taking illegal gratification.

Tags : ALLAHABAD HIGH COURT   SUSPENSION OF PERMANENT LOK ADALAT MEMBER  

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