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Supreme Court: Can’t Discriminate High Court Judges on the Basis of Source of Appointment - (06 Nov 2024)

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Supreme Court has observed that High Courts are constitutional institutions recognised by Article 216 of the Constitution of India and it doesn't make any distinction between the source from which HC judges are recruited. Once appointed to the High Court the judges constitute a homogenous class.

Tags : SUPREME COURT   HIGH COURTS   ARTICLE 216  

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