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AP HC: Even if the Railway Vigilance Manual Is Procedural, it Can’t be Ignored Completely - (22 Dec 2023)

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Andhra Pradesh High Court has held that although the Railway Vigilance Manual, 1996 is procedural and doesn’t confer any rights to the delinquent, it cannot be given a complete go-bye as it provides safeguards to the railway employees against false implication.

Tags : ANDHRA PRADESH HIGH COURT   RAILWAY VIGILANCE MANUAL   FALSE IMPLICATIONS  

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