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SC: Joining Force After Suppressing Criminal Cases is a Grave Misconduct - (18 Jan 2023)

SERVICE

Supreme Court while observing that entering service of disciplined force like CISF by suppressing criminal cases is a gross misconduct, has held that power of judicial review against the orders of departmental enquiry committee is only limited to ensuring that individual receives fair treatment.

Tags : SUPREME COURT   CISF   MISCONDUCT  

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