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Del HC: Can’t Exclude Govt. Servants from Protection of Fundamental Rights - (26 May 2023)

CIVIL

Delhi High Court while setting aside 2019 Memorandum that de-recognised the Central PWD Engineers Association, has observed that government servants cannot be excluded from the protection of the rights guaranteed by part III of the Constitution.

Tags : DELHI HIGH COURT   FUNDAMENTAL RIGHTS   GOVERNMENT SERVANTS  

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