ROSHNI DEVI SHRAVAN KUMAR HARYANA STATE SUBORDINATE SERVICE EMPLOYEES ASSOCIATION Vs. STATE OF HARYANA
LAWS(SC)-1998-9-120
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on
September 18,1998
ROSHNI DEVI,SHRAVAN KUMAR,HARYANA STATE SUBORDINATE SERVICE EMPLOYEES' ASSOCIATION
Appellant
VERSUS
STATE OF HARYANA,BRIJENDERSINGH
Respondents
JUDGEMENT
G. B. Pattanaik, J. -
(1.) Application for permission to file Special Leave Petition is granted.
(2.) Delay condoned in Special Leave Petition No. 14660 of 1995.
(3.) Leave granted in all the Special Leave Petitions.;
(2.) Delay condoned in Special Leave Petition No. 14660 of 1995.
(3.) Leave granted in all the Special Leave Petitions.;
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