(1.) THE petitioner has invoked the extraordinary equitable jurisdiction of this Court, praying for issuance of a writ in the nature of Certiorari to quash the order dated 17.3.2011, vide which the appeal filed by petitioner against the order of discharge dated 30.3.2010 was ordered to be dismissed, with consequential relief of issuance of a writ in the nature of Mandamus, directing respondent nos. 1 & 2 to reinstate the petitioner back in service as Officer Marketing and Recovery (Rural).
(2.) THE petitioner was appointed as Officer-Marketing and Recovery (Rural) and Technical Officer Rural (OMR) with the respondent Bank. The appointment was on contractual basis.
(3.) THE service conditions during period of employment of the petitioner were governed by the State Bank of India's Officers-Marketing and Recovery (Rural) Service and Conduct Rules.
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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