VIJAY SINGH DEORA Vs. STATE OF RAJASTHAN

LAWS(SC)-1996-10-9

SUPREME COURT OF INDIA (FROM: RAJASTHAN)

Decided on October 03,1996

VIJAY SINGH DEORA Appellant

VERSUS

STATE OF RAJASTHAN Respondents

- (1.) Delay condoned.
(2.) Leave granted in the special leave petition.
(3.) Indian administrative SERVICE are allowed.;