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AIR 1999 SUPREME COURT 2282
::1999 AIR SCW 2338
Supreme Court Of India
(From (1998) 3 Gauhati LR 16)
Hon'ble Judge(s):
B. N. Kirpal,
S. Rajendra Babu
, JJ
Constitution of India , Art.16, Art.136— Voluntary retirement - State Bank of India employee - Dispute about - Decision given by High Court in writ appeal - Not interfered with in facts and circumstances of case. (1998) 3 Gauhati LR 16, Affirmed. (Para 3)
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