• CIVIL

SUPREME COURT OF THE UNITED STATES

Dada v. Mukasey

Right of alien being deported from United States

An alien must be permitted an opportunity to withdraw a motion for voluntary departure, provided the request is made before expiration of the departure period.

Munaf et al. v. Geren, Secretary of the Army, et al.

Applicability of habeus statute to American Citizens overseas

The habeas statute extends to American citizens held overseas by American forces operating subject to an American chain of command. The habeas statute, 28 U. S. C. §2241(c)(1), applies to persons held in custody under or by color of the authority of the United States.

Republic of Philippines v. Pimentel

Dismissal of suit for non-joinder of necessary parties: Federal Rule of Civil Procedure: Rule 19

Under Rule 19(a), non-joinder even of a required person does not always result in dismissal. The joinder issue can be complex, and the case-specific determinations involve multiple factors, some substantive, some procedural, some compelling by themselves, and some subject to balancing against opposing interests.

• SERVICE

Gomez-Perez v. Potter, Postmaster General

Prohibition of Age Discrimination: Employment Act of 1967 (ADEA), 29 U. S. C. §633a(a)

Section 633a (a) prohibits retaliation against a federal employee who complains of age discrimination. It requires that all personnel actions affecting employees at least 40 years of age be made free from any discrimination based on age.