CENTER FOR INTEGRITY, GOVERNANCE AND TRAINING IN VIGILANCE ADMINISTRATIION AND ANR Vs. UNION OF INDIA AND ORS
LAWS(SC)-2014-12-109
SUPREME COURT OF INDIA
Decided on
December 17,2014
Center For Integrity, Governance And Training In Vigilance Administratiion And Anr
Appellant
VERSUS
Union of India And Ors
Respondents
JUDGEMENT
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(1.)Shri Mukul Rohatgi, learned Attorney General for India, states that the respondents-herein have taken steps to fill up the posts of the Central Vigilance Commissioner and Vigilance Commissioner.
(2.)He further states that several applications have been received from the aspirants for the aforesaid posts. If that is so, we permit them to proceed further in the matter but before any appointments are made they would take the leave of the Court.
(3.)Call this writ petition on 14th January, 2015.
(2.)He further states that several applications have been received from the aspirants for the aforesaid posts. If that is so, we permit them to proceed further in the matter but before any appointments are made they would take the leave of the Court.
(3.)Call this writ petition on 14th January, 2015.
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