(1.) IN the year 1979, Justice V.R. Krishna Iyer in the judgment reported at (1979) 4 SCC 260, Miss C.B. Muthamma, I.F.S. v. Union of India and others stated thus:
(2.) BY way of instant writ petition, the petitioners have challenged Rule 5(A)(d) of the CRPF Rules, 1995 which is framed under the provision of Section 18 of the CRPF Act, 1949, whereby a separate cadre for women incumbents has been prescribed upto the rank of Inspector for the Mahila Battalion. It is pointed out that this Rule was incorporated by virtue of a statutory amendment effected on 23rd August, 1989.
(3.) FOR the purposes of convenience, we may first set out the Rule which has been assailed before us.
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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