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The Official Law Report Fortnightly ISSN: 3048-4839 (Online)
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IN RE: UNDER ARTICLE 317(1) OF THE CONSTITUTION OF B INDIA FOR ENQUIRY AND REPORT ON THE ALLEGATIONS AGAINST DR. H.B. MIRDHA, CHAIRMAN, ORISSA PSC vs. .

SCR Citation: [2008] 15 S.C.R. 1000
Year/Volume: 2008/ Volume 15
Date of Judgment: 10 November 2008
Petitioner: IN RE: UNDER ARTICLE 317(1) OF THE CONSTITUTION OF B INDIA FOR ENQUIRY AND REPORT ON THE ALLEGATIONS AGAINST DR. H.B. MIRDHA, CHAIRMAN, ORISSA PSC
Disposal Nature: Reference answered
Neutral Citation: 2008 INSC 1282
Judgment Delivered by: Hon'ble Mr. Justice J.M. Panchal
Respondent: .
Case Type: REF. U/A 317(1) /1/2003
Order/Judgment: Judgment
1. Headnote
N/A

2. Case referred
3. Act
      No Data Found!!!!!
4. Keyword
  • CONSTITUTION OF INDIA
  • 1950: Article 317(1) and (4)