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Article 32 of the Constitution of India has been
invoked by few eminent retired civil servants highlighting
the necessity of various reforms for preservation of
integrity, fearlessness and independence of civil servants
at the
...Centre and State levels in the country. Prayers
made in this writ petition are based on various reports and recommendations made by several Committees
appointed for improving the public administration.
Bench
Applied Acts & Sections
No Acts & Articles mentioned in this case
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Legal Notes
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