(1.) Mr. K.H. Siraj is the appellant in Civil appeal Nos. 2539- 2540 of 2005. Aggrieved against the judgment and final order dated 1-3-2005 passed by the High Court of Kerala in Writ Appeal Nos. 1496 and 1584 of 2004 whereby the Division Bench by its judgment and order allowed the appeals filed by the respondent-High Court of Kerala, set aside the judgment of the learned single Judge and held that the selections and appointments made were regular in all respects.
(2.) Mr. C.T. Sivanandan and Mr. Shahjahan M. are the appellants in Civil appeal Nos. 3377-3378 of 2005. Aggrieved against the judgment dated 1-3-2005 in Writ appeal No. 1584 of 2004 and O.P. No. 6784 of 2002 of the High Court of Kerala, they filed the above appeals by which the Division Bench set aside the judgment of the learned single Judge.
(3.) Special Leave Petition(C) Nos. 14140-14141 of 2005 were filed by Mr. V.R. Manu Manaswini against the common impugned judgment dated 1-3-2005 passed in W.A.No.1497 of 2004 and W.A.No.1719 of 2004 whereby the Division Bench by its final order allowed Writ Appeal No. 1497 of 2004 filed by the High Court of Kerala and dismissed Writ Appeal No. 1719 of 2004 filed by the appellant herein Mr. V.R. Manu Manaswini.
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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