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SC: Suppression of Information of Criminal Case Can be Ignored in Certain Conditions - (22 Mar 2022)

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Supreme Court has held that suppression of information relating to a criminal case by a candidate can be ignored in certain situations. The Court has observed that competent authority while dealing with the case related to suppression of material information by a candidate in the selection process has to consider nature of post, nature of duties, impact of suppression on suitability and that the power has to be exercised with due diligence.

Tags : SUPREME COURT   SUPPRESSION OF INFORMATION OF CRIMINAL CASE  

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