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Guj HC: No Prior Hearing Needed to Dismiss Cop After Corruption Conviction under Article 311(2)(A) - (24 Mar 2026)

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Gujarat High Court upheld dismissal of a constable convicted in a corruption case, holding that under the second proviso to Article 311(2)(a), authorities may impose punishment without a prior hearing, as the provision excludes the requirement of such opportunity.

Tags : PRIOR HEARING   COP   CORRUPTION  

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