MP High Court Says 'No' to Judicial Review U/A 226 If Fundamental Rights Not Infringed - (12 May 2017)
Madhya Pradesh High Court has held that if fundamental right of aggrieved party is not infringed than it is beyond the scope of judicial review under Article 226 of Constitution to consider relief sought by employer against threat received from the employees’ union to go on strike.
Tags : MADHYA PRADESH HIGH COURT FUNDAMENTAL RIGHTS
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