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The Employees State Insurance Corporation v. Union Of India & Ors

The Employees State Insurance Corporation v. Union Of India & Ors

(Supreme Court Of India)

Civil Appeal No. 152/2022 | 20-01-2022

1. Hon’ble Dr. Justice D.Y. Chandrachud pronounced the reportable judgment of the Bench comprising of His Lordship and Hon’ble Mr. Justice A.S. Bopana.

2. The appeal is allowed in terms of signed reportable judgment.

3. Pending application(s) shall stand disposed. of.

Advocate List

  • Ms. Sonam Anand, Adv. Mr. Santosh Krishnan, AOR

  • Mr. Anand Sanjay M. Nuli, Adv. Mr. Suraj Kaushik, Adv. Mr. Agam Sharma, Adv. Ms. Nandini Pandey, Adv. Ms. Akhila Wali, Adv. Mr. Dharm Singh M/S. Nuli & Nuli, AOR

Bench
  • HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
  • HON'BLE MS. JUSTICE BELA M. TRIVEDI
Eq Citations
  • 2022 (1) SCT 462 (SC)
  • 2022 (1) AKR 850
  • 2022 (1) ESC 265 (SC)
  • 2022 (173) FLR 30
  • 2022 (1) SLJ 488
  • 2023 (1) CLR 32
  • [2022] 1 SCR 373
  • 2022 (4) SLR 201
  • (2022) 11 SCC 392
  • LQ/SC/2022/807
Head Note

A Constitution of India — Arts. 136, 141, 131 and 32 — Civil Appeal — Civil Services — Civil Service Rules — Relaxation of age limit — Validity of — Held, on facts, relaxation of age limit was not justified — Civil Service Rules, R. 13 —