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SC Imposes Fine on Ministry of Information of Being in Contempt of Top Court Judgment - (23 Aug 2021)

CONTEMPT OF COURT

Supreme Court has imposed a fine of Rs 1,00,000 on Ministry of Information and Broadcasting of being in contempt of the Top Court's judgment dated September 26, 2018, wherein directions were issued to the Ministry to provide departmental candidates with all benefits of service and to consider their cases for promotions in accordance with Indian Broadcasting (Programme) Service Rules 1990.

Tags : SUPREME COURT   MINISTRY OF INFORMATION AND BROADCASTING  

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