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SC Stays Uttarakhand HC Order Setting Aside Centre’s Plea to Transfer IFS Officer to Principal Bench - (25 Feb 2022)

CRIMINAL

Supreme Court has stayed the October 2021 order of the Uttarakhand High Court wherein it had set aside an order passed by the principal bench of the Central Administrative Tribunal (CAT) allowing the Centre's plea to transfer a petition of an IFS officer, Sanjiv Chaturvedi, from the regional bench in (Nainital) to its principal bench (Delhi).

Tags : SUPREME COURT   TRANSFER OF IFS OFFICER  

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