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All. HC: Appeal Filed With 1191 Days Delay, Inquiry Directed Against Erring Officers - (08 Aug 2024)

LIMITATION

Allahabad High Court while hearing an appeal filed after a delay of 1191 days, has directed the Principal Secretary, Medical and Health Services, U.P. to initiate inquiry against erring officials because of whom the appeal was filed with such delay.

Tags : ALLAHABAD HIGH COURT   1191 DAYS   INQUIRY  

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