Ponnaia alias Arulanandudayan and Others Vs The Right Hon'ble the Secretary of State for India in Council
@mdashBefore calling for a finding as to the facts connected with the payment of compensation for the
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@mdashBefore calling for a finding as to the facts connected with the payment of compensation for the
@mdashAs common questions of fact and law arise for consideration in all these cases, they are heard
Gtri. learned Senior Advocate and Sri Rajendra Dobhal for the petitioner.
Challenging the order dated 21.1.2014 Annexure P/1 passed by the All India Council for Technical Education
J. Chelameswar, C.J.@mdashAggrieved by a judgment dated 16th June, 2010 in W.P. (C) No. 9344 of 2010, the unsuccessful petitioners therein preferred the present writ appeal. 2. The writ petition itself was filed challe…
Heard the counsel for the parties on the prayer made by the petitioners for stay of the operation of
@mdashThis is an application under Article 226 of the Constitution praying for the issue of directions
mdashBoth these petitions are directed against the order dated 1971989 whereby the Returning Officer for
integrated teacher education programme (ITEP) forupper primary to secondary [Arts Stream for intake
@mdashThe order dated 9th July 2007 issued by the Registrar of Newspapers for India (''RNI'') has been