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R.L. Marwaha Vs Union of India (UOI) and Others
Decision:
Allowed
12-08-1987
.... he petitioner has questioned the validity of the condition imposed in paragraph 7 of the said order making the order applicable only to such of the employees of the Government/ autonomous bodies who retired from service after the date of the issue of the order. The petitioner''s contention is that i ...
Supreme Court of India
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