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Cal HC: Petition for Removal of State Election Commissioner is Not Maintainable - (13 Jul 2023)

CONSTITUTION

Calcutta High Court while dismissing petition seeking removal of State Election Commissioner, among other reliefs, has observed that such a prayer can’t be maintained since Election Commissioner is an independent constitutional body vested with powers in terms of Article 243K of Constitution.

Tags : CALCUTTA HIGH COURT   STATE ELECTION COMMISSIONER   REMOVAL  

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