(1.) THIS OA was originally filed by two applicants along with MA/200/2012 praying for permitting them to file the OA jointly. By order dated 10 -7 -2012 prayer for joint application was disallowed and only applicant No. 1 i.e. Mr. Kalinath Pandey was allowed to proceed with the OA since he was appearing in person. It was ordered that applicant No. 2 is at liberty to approach the Tribunal by way of a separate OA. Applicant is challenging Annexure -A/I appointment order and the selection of Chief Law Assistants (CLA) made by respondent No. 2. The following reliefs are sought in the OA :
(2.) IRREGULAR appointment of RPF staff may kindly be quashed and set aside, as it is in violation of guidelines issued by Railway Board and hence ultra vires and void.
(3.) AND respondent No. 2 may kindly be ordered to issue fresh appointment order after removing irregularities.
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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