JYOTI K K Vs. KERALA PUBLIC SERVICE COMMISSION

LAWS(SC)-2002-3-142

SUPREME COURT OF INDIA (FROM: KERALA)

Decided on March 13,2002

JYOTI K.K. Appellant

VERSUS

KERALA PUBLIC SERVICE COMMISSION Respondents

JUDGEMENT

- (1.) Delay condoned in filing SLP (C) Nos. 13684-13685/2001.
(2.) Leave granted.
(3.) These appeals arise out of an order made by the High Court in original petitions filed under Article 226 of the Constitution.;

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