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Kerala HC: Offending Officer Can be Transferred in Case of Indiscipline in Forces - (12 Aug 2022)

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Kerala High Court has held that it is permissible to deal with indiscipline in disciplined forces by transferring deviant officers and such transfers would ensure that discipline is maintained within force while simultaneously assuring that no aspersion is cast on officer's character or conduct.

Tags : KERALA HIGH COURT   ARMED FORCES   TRANSFER   INDISCIPLINE  

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