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J&K&L HC: Vaishno Devi Shrine Board, Despite Statutory Status, is Not a ‘State’ under Article 12 - (17 Mar 2026)

CONSTITUTION

J&K&L High Court held that the Shri Mata Vaishno Devi Shrine Board, though a statutory body, is not a ‘State’ under Article 12 due to lack of government control, rejecting a Pujari’s challenge to his service discontinuation and the constitutional validity of Section 14(2) of the 1986 Act.

Tags : VAISHNO DEVI SHRINE BOARD   STATE   STATUTORY STATUS  

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