K G DERASARI Vs. UNION OF INDIA
LAWS(SC)-1999-12-135
SUPREME COURT OF INDIA
Decided on December 10,1999

K.G.DERASARI Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) The short question that arises for consideration in this appeal is whether the tribunal was justified in an application for contempt by issuing direction which tantamounts to the review of its earlier decision
(3.) The dispute relates to the principles to be followed for determination of seniority on being promoted to the post of U. D. C. from that of L. D. C.;


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