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Bombay HC Denies Relief to Prison Guard Carrying Brown Sugar in Jail - (22 Aug 2016)

Bombay HC has denied to interfere with a 2008 order of Maharashtra Administrative Tribunal (MAT) confirming departmental penal action of stopping increment for three years in case of a prison guard who was found carrying 40 grams of brown sugar at Yerwada central prison in Pune.

Tags : BOMBAY HC   MAHARASHTRA ADMINISTRATIVE TRIBUNAL  

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