(1.) This writ appeal arises out of the order in W.P. No. 437/1994 dated December 14, 2001 whereby the learned single Judge dismissed the writ petition filed by the sole Appellant-Pattabhi seeking for certiorarified mandamus to quash the Proceedings in Rc. No. 7366/EA1/90 dated January 29, 1993.
(2.) During the pendency of writ appeal, the sole Appellant-Pattabhi died on August 31, 2009 and his legal representatives were brought on record as Appellants 2 to 4 as per the orders in M.P. No. 101/2009 dated November 10, 2009.
(3.) Brief facts are that deceased Appellant-Pattabhi was appointed as Manager (Production) in the Respondent company and joined duty in TAMIN Granites, Manali on March 5, 1986. During his tenure as Manager (Production), 1st Appellant committed several irregularities. Since, detailed enquiry was required, 1st Appellant was placed under suspension on March 26, 1990 under Rule April 4, 2010 (a) of TAMIN Conduct, Discipline and Appeal Rules. As many as 15 charges were framed against the 1st Appellant. Gist of chargers were:
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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