(1.) This petition filed under Art. 226 of the Constitution of India challenges the judgment and order dated 29 June 2001 of the learned Presiding Officer, Bombay University and College Tribunal (for short 'the Tribunal'), whereby the orders of termination dated 19.4.1999, of the petitioner, terminating the probationary appointment of respondent No.1 are quashed and set aside with a direction to reinstate the services of respondent No.1 with 50% back wages.
(2.) In nutshell the facts are :
(3.) The Petitioners by a letter dated 19 March 1998 informed Respondent No.1 that University of Bombay has approved appointment of Respondent No.1 by a letter dated 12 Feb. 1998 as a Full Time Lecturer in Chemistry "on probation" basis from 4 Sept. 1997.
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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