SUPREME COURT EMPLOYEES WELFARE ASSOCIATION Vs. UNION OF INDIA
LAWS(SC)-2018-1-155
SUPREME COURT OF INDIA
Decided on January 22,2018

SUPREME COURT EMPLOYEES WELFARE ASSOCIATION Appellant
VERSUS
Union of India And Ors Respondents

JUDGEMENT

- (1.) In view of the fact that petitioner's grievance has been addressed substantially vide Office Order dated 22nd December, 2017 passed by the Government of India, Department of Justice, I.A.No.19/2016 stands disposed of accordingly.
(2.) In view of the above, Writ Petition(C)No.1074/2017 also stands disposed of.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.