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SC: Can’t Exercise Judicial Review to Re-Appreciate Evidence in Departmental Enquiry - (05 Jun 2023)

CIVIL

Supreme Court while observing that Constitutional Court while exercising judicial review can’t decide case as if it is the first stage of the case, has held that evidence can’t be re-appreciated at the stage of judicial review in a departmental disciplinary proceeding.

Tags : SUPREME COURT   JUDICIAL REVIEW   EVIDENCE   DEPARTMENTAL ENQUIRY  

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