NAHAR SINGH & ORS Vs. STATE OF U P & ORS
LAWS(SC)-2017-7-240
SUPREME COURT OF INDIA
Decided on July 14,2017

Nahar Singh And Ors Appellant
VERSUS
State Of U P And Ors Respondents

JUDGEMENT

- (1.) Heard learned counsel for the parties.
(2.) Having regard to the fact that the petitioners have been in service for a long period, we are of the view that their appointments ought not be disturbed only on the ground of alleged lack of qualification which is contested by the petitioners.
(3.) Accordingly, the special leave petitions are disposed of by directing that the services of the petitioners be not disturbed on the above grounds.;


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