0  13 Mar, 1953
Listen in mins | Read in 10:00 mins

Satish Chandra Anand Vs. The Union of India

  Supreme Court Of India Writ Petition Civil/201/1952
Link copied!

Case Background

this case deals with the termination of a government employee who was initially hired on a contract basis and later continued on temporary service terms The case examines the scope ...

Bench

Applied Acts & Articles

No Acts & Articles mentioned in this case

Reference cases