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SUPREME COURT EMPLOYEES WELFARE ASSOCIATION ETC. ETC. vs. UNION OF INDIA & ANR. ETC. ETC.

SCR Citation: [1989] 3 S.C.R. 488
Year/Volume: 1989/ Volume 3
Date of Judgment: 24 July 1989
Petitioner: SUPREME COURT EMPLOYEES WELFARE ASSOCIATION ETC. ETC.
Disposal Nature: Petitions Dismissed
Neutral Citation: 1989 INSC 210
Judgment Delivered by: Hon'ble Mr. Justice M.M. Dutt,Hon'ble Dr. Justice T.K. Thommen
Respondent: UNION OF INDIA & ANR. ETC. ETC.
Case Type: WRIT PETITION (CIVIL) /801/1986
Order/Judgment: Judgment
1. Headnote
N/A

2. Case referred
3. Act
  • Constitution Of India
  • Supreme Court Officers And Servants (conditions Of Service And Conduct) Rules, 1961 (0 of 1961)
4. Keyword
  • Constitution of India-Articles I4
  • 16
  • 32
  • I36
  • 141 and 146
5. Equivalent citation
    Citation(s) 1990 AIR 334 = 1989 (4) SCC 187 = 1989 (4) Suppl. SCC 187 = 1989 (3) JT 188 = 1989 (3) Suppl. JT 188 = 1989 (2) SCALE 107