(1.) Aggrieved over the judgment rendered by the High Court of Uttarakhand in allowing the Writ Petition (S/B) No.51/2011 filed by the Respondents before us, the present appeal by special leave has been filed.
(2.) The statute by the name, "State Universities Act, 1973" enacted by the State of Uttar Pradesh was adopted by the State of Uttarakhand through a modification order of the year 2001.
(3.) Sec. 16 of the Uttar Pradesh State Universities Act, 1973 (hereinafter referred to as the "Act") deals with the post of Registrar, who shall be a whole-time officer of the University. He shall not be offered nor be entitled to accept any remuneration for any other work in the University, save as provided under the governing rules. His appointment has to be in terms of Sec. 17 of the Act and the rule making power provided thereunder.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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