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PIL in SC: Seeking 2 Yrs. Cooling Off Period for Retired Judges Before Accepting Political Appt. - (31 May 2023)

CIVIL

Bombay Lawyer’s Association has filed PIL in Supreme Court seeking cooling off period of two years before any retired judge of Supreme Court or High Court can accept a political appointment with an objective of upholding independence of judiciary, rule of law, and principles of reasonableness.

Tags : BOMBAY LAWYER’S ASSOCIATION   SUPREME COURT   HIGH COURT   RETIRED JUDGE   POLITICAL APPOINTMENT  

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