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Bombay HC: Belief That No Action Can be Taken Against Wrongdoings of Govt Servants Needs to Stop - (27 Jul 2022)

CIVIL

Bombay High Court has held that the approach in this country of believing that when one works for government no action can ever be taken no matter how persistently one is found to be doing wrong is an approach that needs to now stop as fast as possible.

Tags : BOMBAY HIGH COURT   GOVERNMENT SERVANTS   WRONG DOING  

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