(1.) Rule.
(2.) . With the consent of learned counsel for the parties, petition is taken up for final disposal.
(3.) . Petitioner is aggrieved by the impugned order dated 10.3.2000 imposing penalty of reduction by three stages in his pay scale for a period of two years with commutative effect.
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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