(1.) Heard Mr S.D. Lotlikar, learned Senior Advocate along with Mr T. Sequeira for the petitioner, Ms Maria Correia, learned Additional Government Advocate for respondent No.1 and Mr Shubham Priolkar, learned Additional Government Advocate for respondent no.2.
(2.) Rule. The rule is made returnable forthwith with the consent of and at the request of the learned counsel appearing for the parties.
(3.) By the present petition, the petitioner has sought a writ of mandamus against the respondent no.2 to promote the petitioner to the post of Sec. Officer from the retrospective date when the vacancies arose on the death of one Ganpat Palni, that is, with effect from 10/12/2016, with all consequential benefits such as back wages, arrears and other retirement benefits. The petitioner has further sought direction to restrain the respondents from taking any action in furtherance of the Memorandum dtd. 23/8/2024 and the show cause notice dtd. 24/10/2024.
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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