(1.) (1) Writ Petition No.3373 of 2002:
(2.) The claim of the petitioner was that he belongs to 'Halba/Halbi', Scheduled Tribe category. His claim was invalidated by the Caste Scrutiny Committee by an order dated 26-11-2001. The petitioner filed Writ Petition No.3314 of 2002, which was dismissed on 30-9-2003 and it attained the finality.
(3.) By this petition, the limited relief of protection in service is claimed on the basis of the decision of the Apex Court in the cases of State of Maharashtra Vs. Milind and others, reported in (2001) 1 SCC 4, ("Milind's case"); State of Maharashtra Vs. Om Raj, reported in (2007) 14 SCC 488; and Sanjay Madhusudan Punekar Vs. State of Maharashtra and others, reported in 2002(2) Mh.L.J. 300, delivered by the Apex Court; and the decision of the Full Bench delivered by this Court in the case of Arun s/o Vishwanath Sonone Vs. State of Maharashtra and others, reported in 2015(1) Mh.L.J. 457.
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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