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MP HC: Social Media Posts of Chief Minister Can’t Be Equated with Administrative Order - (26 Jul 2021)

CIVIL

Madhya Pradesh High Court has observed that the social media posts of a Chief Minister can't be equated with an administrative order/instruction. The Court has held that it is not necessary that every social media post of a government functionary is seen/read out and followed in the administrative hierarchy.

Tags : SUPREME COURT   FORMER ISRO SCIENTIST  

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