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Delhi HC: Reinstatement Not Matter of Right Where Acquittal is Not Honourable - (14 Feb 2022)

SERVICE

Delhi High has observed that reinstatement in public service cannot flow as a matter of right where the acquittal of such person is not an honourable acquittal, dismissing a petition filed by an Accountant challenging his dismissal from service on being convicted in a criminal case.

Tags : DELHI HIGH COURT   REINSTATEMENT IN PUBLIC SERVICE  

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