(1.) IN All these writ petitions cardinal dispute is about age of retirement of the petitioners and parity with the teachers of the University.
(2.) THE facts giving rise to the dispute in all these writ petitions, in brief, are as under:
(3.) THERE were two more Schools.
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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