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SC: CJs of HCs Acting on Administrative Side Don’t Have Any Rule Making Authority of Executive - (04 Jan 2024)

ADMINISTRATIVE

Supreme Court while observing that policymaking needs consideration of many factors, has held that Chief Justices(CJs) of High Courts, acting on the administrative side don’t have the power to frame rules about post-retiral benefits for former judges that must mandatorily be notified by the State.

Tags : SUPREME COURT   FORMER JUDGES   POLICYMAKING   POST-RETIRAL BENEFITS  

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