(1.) Special leave granted. Heard learned counsel for parties. In the facts and circumstances of tins matter we are of the view that the punishment imposed in grossly disproportionate to the charge which was to the effect that the appellant had absented himself from duty for three days with
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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