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SC: Delhi HC Not Barred from Hearing Plea Challenging LG's Order Terminating Services of Consultants - (31 Oct 2023)

CONSTITUTION

Supreme Court has clarified that its order dated 20.07.2023 (MANU/SC/0781/2023) didn’t consider correctness of termination of appointments, and thus Delhi High Court could not be barred from considering a petition challenging the Lieutenant Governor's order terminating services of a consultant.

Tags : SUPREME COURT   LIEUTENANT GOVERNOR   TERMINATING SERVICES  

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