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SC: Employees Filing Writ Petitions Against Air India After its Privatisation, Not Maintainable - (17 May 2024)

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Supreme Court has observed that the writ petitions, although maintainable on the dates they were instituted, have ceased to be maintainable by reason of privatisation of Air India Limited which takes it beyond their jurisdiction to issue a writ or order or direction to it.

Tags : SUPREME COURT   AIR INDIA LIMITED   PRIVATISATION  

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