(1.) The Petitioner has filed the instant Writ of Mandamus praying for issuance of an order by this Court in directing the respondents to reglarise his services.
(2.) The Summary of Facts:-
(3.) The Head Office of the Personnel Department of the First Respondent Bank, with a view to absorb the Petitioner in regular service sought personal details through letters dated 19/5/1997 and 7/6/1997 to which the third respondent sent recommendations for permanency of the petitioner's service through letters dated 19/7/1997, 9/1/1998, 20/2/1999, 12/8/1999, 11/10/1999, 7/1/2000, 21/11/2000, 9/4/2001, 18/8/2001, 10/10/2011 and 28/11/2001 respectively. Since there was no response for his earlier communications, he projected another application for absorption. Presently, he is driving a car provided to the Chief Manager of the Bank at their Mount Road Branch since July 2003.
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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