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Article 311(1) in The Constitution Of India 1949 ["Article 311"] [Constitution]

Citedby 304 docs - [View All]

Hariprasad Raghuram Dave vs State Of Gujarat And Ors. on 28 August, 1964

Ramchandra Gopalrao vs D.I.G. Police on 11 April, 1957

Bachubha Ramsinhji vs Shivlal And Ors. on 26 June, 1969

T. Rajagopalan vs State Industries Promotion ... on 8 October, 1996

S.L. Varun vs Delhi Power Company Ltd. And Anr. on 17 April, 2007


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Central Government Act
(1) No person who is a member of a civil service of the Union or an all India service or a civil service of a State or holds a civil post under the Union or a State shall be dismissed or removed by a authority subordinate to that by which he was appointed