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MP HC: Discretion of Appointing Authority to Appoint a Person Involved in Offence of Moral Turpitude - (08 Oct 2024)

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MP HC has stated that it is the entire discretion of the appointing authority to appoint or not to appoint a person who is involved in an offence involving moral turpitude even if that person is acquitted giving him benefit of doubt etc., it would not automatically entitle him for the employment.

Tags : MP HIGH COURT   APPOINTING AUTHORITY   MORAL TURPITUDE  

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