STATE OF MAHARASHTRA & ANR Vs. VIJAY GHOGRE & ORS
LAWS(SC)-2017-8-197
SUPREME COURT OF INDIA
Decided on August 04,2017

State Of Maharashtra And Anr Appellant
VERSUS
Vijay Ghogre And Ors Respondents

JUDGEMENT

- (1.) Heard learned counsel for the parties. Learned ASG has referred to order dated 17.05.2018 in SLP(C)No. 30621 of 2011. It is made clear that the Union of India is not debarred from making promotions in accordance with law, subject to further orders, pending further consideration of the matter.;


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