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Madras HC: Loss to State Exchequer Due to Negligence of Public Servant Must be Recovered from Him - (26 Dec 2022)

CIVIL

Madras High Court has held that when a public servant is guilty of negligence and such act results in payment of statutory compensation or relief to victim parties, the monetary loss caused to the State exchequer must be recovered from the erring officer.

Tags : MADRAS HIGH COURT   STATE EXCHEQUER   NEGLIGENCE   PUBLIC SERVANT  

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