Sahkarmi Welfare Association of Retired Employees of National Council for Cooperative Training Vs Union of India and Others
order was passed at around 11 a.m., the matter was mentioned at the stroke of lunch, and the Counsel for
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order was passed at around 11 a.m., the matter was mentioned at the stroke of lunch, and the Counsel for
of the Kerala State and Subordinate Service Rules in the matter of exemption from departmental test for
The petitioner-Society applied for starting an Engineering College as well as B.
@mdashHeard the Counsel for the parties. 2.
According to the petitioner, the petitioner was overlooked for promotion on 31.8.1990, since the petitioner
Counter and rejoinder-affidavits have been exchanged and with the consent of the learned counsel for
the provisions contained in Rule 247-A(V) of the Karnataka Civil Services Rules, they are entitled for
the petition, the public announcement/advertisement in newspaper was made by the IRP on 01.10.2019 for
case is that the second Respondent, an undertaking of the first Respondent, caused an advertisement for
The Petitioner society calling itself a society for social welfare and economic development, is making