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Allahabad High Court: Juvenile Offence Case Does Not Bar Govt Job In Adulthood - (26 May 2026)

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Allahabad High Court held that a conviction or pending case for an offence committed as a juvenile does not bar a person from applying for government employment as an adult, noting that denying livelihood during pendency of criminal cases would have serious, irreparable consequences.

Tags : JUVENILE OFFENCE; BAR; GOVT JOB  

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