(1.) The present Writ Petition has been preferred by the petitioners claiming for the following reliefs:-
(2.) The facts of the case in brief is that, the respondent No.1 published an advertisement in the year 2001 i.e. on 25/06/2001 filling up of the post and one such post was that of Assistant Marshal .
(3.) The petitioners herein applied for the same. Their candidature were also processed and lateron the petitioners were called upon for appearing in the physical examination to be held on 03/11/2001. The petitioners also underwent the physical test and since there was no further development after the physical test were conducted, the petitioners sought an information from the respondents and the petitioners were informed that the recruitment process initiated vide advertisement was subsequently cancelled and dropped. It was also informed that the respondents meanwhile have appointed the private respondents on the said post. Lateron the Writ Petition was filed by some of the petitioners before the High Court vide WP No. 3134/2007 which was lateron withdrawn on 12/04/2007 with liberty to revive if the cause of action still survives and subsequently the present Writ Petition has been filed.
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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