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SC: Discipline is the Implicit Hallmark of the Armed Forces - (31 Jul 2023)

SERVICE

Supreme Court while dismissing the appeal of Mechanical Transport Driver enrolled in the Army Service who was dismissed from service for overstaying the leave, has held that discipline is the implicit hallmark of the Armed Forces and a non-negotiable service condition.

Tags : SUPREME COURT   ARMED FORCES   SERVICE   DISCIPLINE  

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