(1.) THIS petition has to be allowed and the order of dismissal of the petitioner from service has to be quashed on a short ground, namely, that there is a serious defect in the charge. After setting out the charge, the memo of charge proceeded as follows:
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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