(1.) BSES Rajdhani Power Limited has filed the present intra court appeal against the judgment dated 23rd October, 2007 allowing the writ petition filed by Mr. Madan Mohan Ratawal, the respondent herein and quashing and setting aside the order of removal dated 6th February, 2006 and order passed by the Appellate Authority dated 26th April, 2006 confirming the said order of removal. Learned single Judge has directed that the respondent Mr. Madan Mohan Ratawal be reinstated with consequential benefits including arrears of pay.
(2.) THE respondent was appointed with Delhi Electricity Supply Undertaking, subsequently rechristened as Delhi Vidyut Board, in Janauary,1983. Consequent upon unbundling of Delhi Vidyut Board in 2002, the respondent started working with the appellant company.
(3.) THE respondent has filed an appeal against the said judgment and conviction before the High Court of Allahabad, which was admitted on 2nd March, 2005.The respondent has been admitted to bail.
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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