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Supreme Court: Appointment of Government Pleaders & Prosecutors Must be on Basis of Merit - (30 Jan 2025)

CIVIL

SC has observed that Additional Government Pleaders and Assistant Public Prosecutor in respective HC should be appointed solely on merit. The State Government owes a duty to ascertain the ability of the person, how proficient the person is in law, his overall background, his integrity etc.

Tags : SUPREME COURT   ADDITIONAL GOVERNMENT PLEADERS   ASSISTANT PUBLIC PROSECUTOR  

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