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MP HC Denies Relief to Candidate with Criminal Antecedents Seeking Job in Defence Establishment - (15 Feb 2022)

SERVICE

Madhya Pradesh High Court has dismissed a petition whereby the Petitioner was seeking revival of his candidature for a post at an Ordinance Factory, observing that his acquittal from the trial court in a criminal case was not honourable and clean.

Tags : MADHYA PRADESH HIGH COURT   JOB IN DEFENCE ESTABLISHMENT  

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