UNION OF INDIA Vs. MOTI LAL
LAWS(SC)-1996-2-105
SUPREME COURT OF INDIA
Decided on February 15,1996

UNION OF INDIA Appellant
VERSUS
MOTI LAL Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Leave granted.
(3.) These appeals by the Union of India are directed against the orders passed by the Central Administrative Tribunal, Allahabad directing the Railways authorities to absorb the respondents on regular basis as Mates.;


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