JAGPAL SINGH THAKUR Vs. STATE OF MADHYA PRADESH & ORS.
LAWS(SC)-2017-7-99
SUPREME COURT OF INDIA
Decided on July 19,2017

Jagpal Singh Thakur Appellant
VERSUS
STATE OF MADHYA PRADESH AND ORS. Respondents

JUDGEMENT

KURIAN,J. - (1.) Leave granted.
(2.) Mr. Mishra Sourabh, learned counsel appears for the State of Madhya Pradesh and accepts notice.
(3.) This is a case where the appellant was not regularized as a Forest Guard on the ground that he had contracted marriage before attaining the age of 21 years. Apparently, there is only a difference of a few days.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.