RASHTRIYA CHATURTH SHRENI RAILWAY MAJDOOR CONGRESS INTUC Vs. UNION OF INDIA
LAWS(SC)-1997-10-2
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on
October 01,1997
RASHTRIYA CHATURTH SHRENI RAILWAY MAJDOOR CONGRESS (INTUC)
Appellant
VERSUS
UNION OF INDIA
Respondents
JUDGEMENT
-
(1.) Leave granted.
(2.) Heard counsel for the parties.
(3.) Aggrieved by the order of the Central Administrative Tribunal (hereinafter called the "Tribunal"), Allahabad Bench, dated January 8, 1996 in O.A. No. 1361/95, the present appeal is filed.;
(2.) Heard counsel for the parties.
(3.) Aggrieved by the order of the Central Administrative Tribunal (hereinafter called the "Tribunal"), Allahabad Bench, dated January 8, 1996 in O.A. No. 1361/95, the present appeal is filed.;
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