SC: Once Appointment Process Declared Null and Void Every Action in Furtherance is also Illegal - (11 Feb 2025)
SERVICE
Supreme Court has observed that once the appointment process is declared to be a nullity in law, every action taken in furtherance of such appointment process is also illegal, and, therefore, the constitutional courts have jurisdiction to set aside such appointments wholly and ab-initio.
Tags : SUPREME COURT APPOINTMENT PROCESS NULL AND VOID
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