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Supreme Court: Article 14 is a Concept Clothed in Positivity Based on Law - (15 Nov 2024)

CONSTITUTION

SC has held that the idea of equality under Article 14 is a concept clothed in positivity based on law. It can be invoked to enforce a claim having sanctity of law. No direction can, therefore, be issued mandating the State to perpetuate any illegality/irregularity committed in favour of a person.

Tags : SUPREME COURT   ARTICLE 14   ILLEGALITY  

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