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SC: Benchmark for Appointment in Law Enforcement Agency Should be Stringent - (25 Jul 2024)

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Supreme Court has set aside Gauhati High Court's order reinstating a CRPF constable who was terminated for withholding relevant information and restated that appointment in Law Enforcement Agency should be more stringent than routine vacancies.

Tags : SUPREME COURT   GAUHATI HIGH COURT   CRPF CONSTABLE   LAW ENFORCEMENT AGENCY  

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