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K. MANJUSREE vs. STATE OF AP. & ANR.

SCR Citation: [2008] 2 S.C.R. 1025
Year/Volume: 2008/ Volume 2
Date of Judgment: 15 February 2008
Petitioner: K. MANJUSREE
Disposal Nature: Others
Neutral Citation: 2008 INSC 195
Judgment Delivered by: Hon'ble Mr. Justice R.V. Raveendran
Respondent: STATE OF AP. & ANR.
Case Type: CIVIL APPEAL /1313/2008
Order/Judgment: Judgment
1. Headnote

Andhra Pradesh State Higher Judicial Service :

Appointment to posts of District and Sessions Judge (Grade-II) - By direct recruitment - Allocation for marks for written examination and interview - Change in criteria after commencement/completion of selection process - Legality of - HELD: Authority making rules regulating the selection,...

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2. Case referred
3. Act
  • Constitution Of India
4. Keyword
  • Andhra Pradesh State Higher Judicial Service
  • Andhra Pradesh State Higher Judicial Service Rules
  • 1958
5. Equivalent citation
    Citation(s) 2008 AIR 1470 = 2008 (3) SCC 512 = 2008 (3) Suppl. SCC 512 = 2008 (2) JT 437 = 2008 (2) Suppl. JT 437 = 2008 (2) SCALE 554