(1.) This petition under Article 226 of the Constitution of India has been filed seeking the following reliefs:-
(2.) It is submitted by the counsel for the petitioner that certain allegations were made against him and accordingly, he was placed under suspension. At the time of suspension the petitioner was posted as Assistant Teacher, Middle School Salon-A, District Datia. An enquiry was conducted against the petitioner and the Chairman of the District Internal Complaint Committee came to the conclusion that the allegations made by one Urmiladevi against the petitioner were incorrect.
(3.) It also appears that by order dated 16/2/2017 a charge-sheet was also issued to the petitioner and after considering the reply to the said charge-sheet, warning was given to the petitioner and in order to avoid any controversial situation in future, the petitioner was posted in Government Primary School Baidhari after revocation of his suspension.
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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