HARYANA VIDYUT PRASARAN NIGAM Vs. MUKESH KUMAR
LAWS(SC)-2003-2-137
SUPREME COURT OF INDIA
Decided on February 21,2003

Haryana Vidyut Prasaran Nigam Appellant
VERSUS
MUKESH KUMAR Respondents

JUDGEMENT

- (1.) Heard learned counsel for the parties.
(2.) Leave granted.
(3.) The only question that arises for consideration in this appeal is whether a person who has been selected in a competitive examination has any legal right for extension of time for joining the selected post.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.