(1.) Rule in Writ Petition No.1427 of 2015. Rule made returnable forthwith. In terms of the order dated 4th Sept. 2017, and with the consent of the parties, heard finally.
(2.) In these petitions, the following common question of law arises for consideration and decision :
(3.) Since the Petitioners in both the petitions are the employees of Respondent No.1, and the services of the Petitioners have been terminated by Respondent No.1 by taking recourse to the Standing Order 17, though the factual backdrop is distinct, both the petitions were heard simultaneously, and are being disposed of by this common judgment.
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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