LAWS(SC)-1987-4-18

UNION OF INDIA Vs. R SRINIVASAN

Decided On April 02, 1987
UNION OF INDIA Appellant
V/S
R.SRINIVASAN Respondents

JUDGEMENT

(1.) Special leave granted. Stay is made absolute subject to the modification that the Govt. would be at liberty to fill up the Post of Director General Defence Estates from amongst the candidates who are eligible for promotion to that post. But the promotion so made shall be subject to the result of the appeal.