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Ker HC: IIM Kozhikode Not Instrumentality of State - (15 Jun 2023)

SERVICE

Kerala High Court while observing that IIM, Kozhikode being an autonomous body is not an instrumentality of state has held that since there are no statutory rules with regard to service conditions of employees of the institute, writ petitions over service dispute are not maintainable.

Tags : KERALA HIGH COURT   IIM KOZHIKODE   STATE   SERVICE DISPUTE  

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