T.F.A.I. EMPLOYEES UNION Vs. UNION OF INDIA & ORS.
LAWS(SC)-1987-3-104
SUPREME COURT OF INDIA
Decided on
March 09,1987
T.F.A.I. Employees Union
Appellant
VERSUS
Union of India And Ors.
Respondents
JUDGEMENT
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(1.) Issue notice returnable on 30.3.1987. Dasti service is permitted in addition to the usual mode of service. Pending notice, status quo as on today shall be maintained until further orders.;
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