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MP HC Upholds Punishment of Compulsory Retirement of Court Staff Taking Bribe - (30 Mar 2022)

SERVICE

Madhya Pradesh High Court has upheld its verdict of not interfering with the order of the Disciplinary Authority, and has directed compulsory retirement of a court reader as punishment for taking bribe of Rs. 10.

Tags : MADHYA PRADESH HIGH COURT   COMPULSORY RETIREMENT   DISCIPLINARY AUTHORITY   PUNISHMENT   BRIBE  

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