(1.) Seeking to have the order of the Central Administrative Tribunal, Hyderabad Bench in O.A. No. 358 of 2005, on its being renumbered as O.A. No. 1954 of 2005 dated 31-10-2005 before the Principal Bench of the Central Administrative Tribunal, New Delhi, quashed, W.P. No. 25511 of 2005 is filed.
(2.) Sri N. Janardhan Rao and 25 others, (Applicants in O.A. No. 330 of 2005 before the Central Administrative Tribunal, Hyderabad, which was renumbered as O.A. No. 1959 of 2005 before the Central Administrative Tribunal Principal Bench, New Delhi), have filed W.P. No. 26712 of 2005 questioning the order of the Central Administrative Tribunal, Principal Bench, New Delhi in O.A. No. 1959 of 2005 and batch dated 31-10-2005 and the absorption process of ITS Group-A officers, as contemplated in proceedings dated 24-03-2005, as arbitrary and illegal.
(3.) Sri G. Parameswar Reddy, (General Manager, West, Hyderabad Telecom District, Bharat Sanchar Nigam Limited), has filed W.P. No. 12161 of 2006 before this Court to quash the order of the Central Administrative Tribunal, Principal Bench, New Delhi in O.A. No. 1954 of 2005 and batch and for a consequential direction to declare that the absorption process of ITS GrouprA officers, as contemplated in proceedings dated 24-03-2005, is illegal and arbitrary.
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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