(1.) Heard.
(2.) Rule. Rule made returnable forthwith, and heard finally with the consent of the parties.
(3.) This Petition is filed aggrieved by the refusal to grant approval to the appointment of the petitioner to the post of Primary Teacher by respondent no.3.
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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