NAND KUMAR VERMA Vs. HIGH COURT OF JHARKHAND
LAWS(SC)-2002-1-182
SUPREME COURT OF INDIA
Decided on January 18,2002

NAND KUMAR VERMA Appellant
VERSUS
High Court Of Jharkhand Respondents

JUDGEMENT

- (1.) We are not inclined to entertain this petition under Article 32 of the Constitution. The dispute raised in the petition is a pure and simple service matter. The petitioner is at aliberty to have his remedy under Article 226 of the Constitution. The petition is dismissed.;


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