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Bombay HC: Railway Employee With Valid Privilege Pass is Bona Fide Passenger Despite Missing Entries - (22 Jan 2026)

CIVIL

Bombay High Court held that a railway employee with a valid privilege pass remains a bona fide passenger under Section 124A of the Railways Act, 1989, even if travel entries are not endorsed, noting that denial of status on technical grounds is unjustified absent misuse or excess travel.

Tags : RAILWAY EMPLOYEE   PRIVILEGE   BONA FIDE  

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