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Delhi HC: Lokpal Cannot Form a Prima Facie View on Corruption Without Hearing The Official - (03 Dec 2025)

SERVICE

Delhi HC quashed the Lokpal’s order for a probe into alleged irregularities in the National Productivity Council, holding that the authority had pre-judged the matter and stressing that under Section 20(3) of the Lokpal Act, a prima facie view can be formed only after hearing the public servant.

Tags : LOKPAL   PRIMA FACIE   CORRUPTION  

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