(1.) Both the writ petitions arise out of the order passed by the Collector, Korba on 24.9.2013, which was rendered pursuant to the order dated 24.2.2013 passed by this Court in WPC No.5187/2010, therefore, both the petitions are being decided by this common order.
(2.) In WPC No.1778/2015, the land holder is seeking direction to the respondent/South Eastern Coalfields Limited (henceforth 'SECL') to consider his claim for appointment/employment in accordance with the Rehabilitation Policy of 1991 and provide appointment/employment in lieu of acquisition of his land together with all monetary benefits and amenities pursuant to the order in WPC No.5187/2010 dated 4.2.2013 and the order passed by the Collector on 24.9.2013.
(3.) WPC No.1780/2015 has been preferred by the SECL assailing the legality and validity of the enquiry report/order passed by the Collector, Korba on 24.9.2013.
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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