STATE OF RAJASTHAN Vs. MAHENDER KUMAR THANVI
LAWS(SC)-1998-3-32
SUPREME COURT OF INDIA (FROM: RAJASTHAN)
Decided on March 02,1998

STATE OF RAJASTHAN Appellant
VERSUS
MAHENDER KUMAR THANVI Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Special Leave granted.
(3.) The only question which falls for consideration in this appeal is whether Mahender Kumar Thanvi, the respondent herein, is entitled to be absorbed on the post of Lower Division Clerk (LDC) which is a Class III post.;


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