UNION OF INDIA Vs. VIJAY KUMARI
LAWS(SC)-1993-9-156
SUPREME COURT OF INDIA
Decided on September 09,1993

UNION OF INDIA Appellant
VERSUS
VIJAY KUMARI Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard the counsel for the parties.
(3.) The appeal is preferred against the judgment of the Central administrative tribunal, Principal bench, New Delhi, allowing the petition filed by the respondent in 0. A. No. 2551 of 1990. The Union of India is the appellant.;


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