(1.) RULE.
(2.) In this petition under Article 226 of the Constitution of India, the petitioner, a retired employee has challenged the order dtd. 3/1/2018 by which he has been imposed a punishment of cut in pension of Rs.1,000.00 for a period of three years.
(3.) Facts in brief are as under:
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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