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Delhi HC Dismisses PIL Praying to Include Group A, B, C & D Officer under Delhi Lokayukta Act - (26 May 2022)

CIVIL

Delhi High Court has dismissed a public interest litigation seeking inclusion of Group A, B C and D officers of the Delhi government within the scope and ambit of the Delhi Lokayukta and Uplokayukta Act, 1995. The Court held that it can't direct legislature to amend/ broaden any law

Tags : DELHI HIGH COURT   LOKAYUKTA   PIL  

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