(1.) THE factual background is as follows.
(2.) THE 1st petitioner was born on 26th September, 1977 and has passed VIII Standard Examination in April 1991. It is alleged that he was compelled to leave the School due to domestic difficulties. On or about 10th July, 1992, he approached the Principal of a School and sought to submit his application form (No. 17-meant for private candidates and students) for appearing for S. S. C. Board Examination to be held in March, 1993. However, the School informed that he could not register as he has not completed 16 years of age on the date of registration (31st July of each year) and can only appear for Examination to be held in March, 1994. This was in view of Regulation 42 (1) (d) as was prevailing at that time.
(3.) THE 2nd petitioner passed his S. S. C. Board Examination in March, 1991. It is alleged that due to financial difficulties he could not join the Junior College. On or about 6th July, 1992, he approached one College with application form for H. S. C. Examination to be held in March, 1993 as a private candidate. However, the College informed that he cannot submit the form as there would be no gap of 3 years from the date of passing S. S. C. Examination and the date of the examination to be held for H. S. C. in 1993. He informed that he can appear only in March, 1994 in view of Regulation 89 (1 ).
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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