(1.) SINCE common questions of law and facts arise in these three petitions, they were heard together and are being disposed of by this common judgment.
(2.) RULE. By consent, the rule is made returnable forthwith. Heard the learned Advocates for the parties. Perused the records.
(3.) AN advertisement came to be published on 22nd June, 2001 inviting applications in prescribed forms from the eligible candidates for the postgraduate degree and diploma courses in relation to vacant seats including those from All India Quota, of January, 2001 term. The details of such vacant seats were given in the appendix attached to the said advertisement. Pursuant thereto, the petitioners and the private respondents herein applied for admission to the seats of their choice. It is the case of all the petitioners that inspite they being eligible and meritorious candidates for the vacant seats of their choice, they have lost their chance of being selected in those seats pursuant to the impugned orders passed by the Tribunal and hence, the present petitions.
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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