CHIEF EXECUTIVE OFFICER N S S O Vs. BISWA BHUSAN NANDI
LAWS(SC)-2008-8-138
SUPREME COURT OF INDIA
Decided on August 29,2008

CHIEF EXECUTIVE OFFICER N S S O Appellant
VERSUS
BISWA BHUSAN NANDI Respondents

JUDGEMENT

S.B. Sinha, J. - (1.) Leave granted.
(2.) Respondent joined the Indian Air Force on 22-2-1978. He rendered more than 15 years of service in the said organisation having worked till 28-2-1993.
(3.) The Department of Personnel and Training issued a notification dated 12-2-1986 in terms whereof, those candidates who were matriculate and having put in not less than 15 years of service in Armed Forces etc. were to be considered for appointment to any Group-C post to which essential qualification is graduation and where experience in technical or professional nature is not essential.;


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