Supreme Court: Courts Cannot Replace an Authority’s Discretion, and Sets Aside Direction to Governor - (10 Apr 2026)
SERVICE
Supreme Court held that granting an extraordinary pension under the Uttar Pradesh Civil Services (Extraordinary Pension) Rules, 1981, falls within the Governor’s discretion and cannot be mandated by courts.
Tags : AUTHORITY’S DISCRETION UTTAR PRADESH CIVIL SERVICES (EXTRAORDINARY PENSION) RULES GOVERNOR
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