UNION OF INDIA Vs. MAHENDER SINGH
LAWS(SC)-1996-11-63
SUPREME COURT OF INDIA (FROM: DELHI)
Decided on November 18,1996

UNION OF INDIA Appellant
VERSUS
MAHENDER SINGH Respondents

JUDGEMENT

- (1.) Leave granted
(2.) We have heard learned counsel on both sides
(3.) This appeal by special leave arises against the order of the central Administrative tribunal, New Delhi made on 8/2/1996 in OA No. 1105 of 1995.;


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