(1.) This judgment shall dispose of the following writ petitions, viz., <FRM>JUDGEMENT_420_CTC2_2011_1.html</FRM>
(2.) The Petitioner has invoked the jurisdiction of this Court with a prayer for issuance of a writ in the nature of mandamus directing the Respondent to consider him for promotion as Superintendent for the year 20082009 without reference to and without taking into account the pendency of the charge memo under Rule 17(b) in Government Letter No. 58016/Tr.II/07-3 dated 23.08.2007 and the charge pending in T.D.P. No. 15/2007 dated 29.06.2007. In some of the cases, the prayer is also for quashing the charge sheet. In view of the fact that all the writ Petitioners were consolidated on oral request by the learned Counsel for the Petitioners, they were allowed to address arguments, to challenge the charge sheet in all the cases.
(3.) Two questions are arised for consideration in this writ petition, i.e.
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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