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Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
  • For the Appellant: -------------- For the Respondents: -------------------
Judges
  • Justice S.P. Bharucha
  • Justice Brijesh Kumar
  • Justice R.C. Lahoti
Acts
  • Article 32 of the Constitution
  • Article 226 of the Constitution
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Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
  • For the Appellant: -------------- For the Respondents: -------------------
Judges
  • Justice S.P. Bharucha
  • Justice Brijesh Kumar
  • Justice R.C. Lahoti
Acts
  • Article 32 of the Constitution
  • Article 226 of the Constitution
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Smart Summary

    Nand Kumar Verma v. High Court Of Jharkhand And Another

    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.

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    Comments

    Nand Kumar Verma v. High Court Of Jharkhand And Another
    (Jan 18, 2002)