(1.) This petition is directed against the order dated 28-2-2002 passed by the Maharashtra Administrative Tribunal, Nagpur, Bench Nagpur in Transfer Application No. 1376 of 1992 (Original Writ Petition No. 2689 of 1990) whereby the petition/application filed by the petitioner came to be dismissed. Factual Matrix :
(2.) The facts giving rise to the present petition in nutshell are that the petitioner was appointed as Junior Clerk on purely temporary basis vide order dated 22-7-1981 and came to be posted at Government godown, Yeotmal. He worked at Government godown, Yeotmal from July, 1981 to November, 1982.
(3.) The petitioner was served with the show cause notice dated 2-6-1983 wherein he was described as Godown-Keeper at Government godown, Yeotmal having worked during the period July, 1981 to November, 1982 as per office order dated 22-7-1981. The petitioner was charged with misconduct of having issued food-grains and edible oil in excess of quantity than mentioned in the permits and thus having caused loss to the tune of Rs. 24,829. 67 allegedly by joining hands with fair price shop keepers.
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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