RAM KRISHNA PANDIA Vs. JOGESH CHANDRA SARKAR
LAWS(SC)-2008-5-59
SUPREME COURT OF INDIA
Decided on May 14,2008

RAM KRISHNA PANDIA Appellant
VERSUS
JOGESH CHANDRA SARKAR Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) This appeal relates to the grant of filling up of the vacancy of Modified Ration Distributor in the area in question.
(3.) We have heard the learned Counsel for the parties and examined the orders passed by the High Court and in view of the submissions now made before us, we dispose of this appeal in the following manner:;


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