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Nand Kumar Verma v. High Court Of Jharkhand And Another

Supreme Court Of India

Jan 18, 2002

Judgment

CaseIQ

Order

We are not inclined to entertain this petition under Article 32 of the Constitution. The dispute raised in the petition is a pure and simple service matter. The petitioner is at liberty to have his remedy under Article 226 of the Constitution. The petition is dismissed.

Nand Kumar Verma v. High Court Of Jharkhand And Another

Writ Petition (C) No. 5 of 2002, decided on January 18, 2002