(1.) The petitioner before this Court has filed this present writ petition being aggrieved by the order of termination dated 22/12/2012 passed by the Project Officer, Integrated Child Development Programme.
(2.) Learned counsel for the petitioner has argued before this Court that the petitioner was appointed on 27/9/1997 and she has worked with sincerity and devotion. The respondents without holding any enquiry in the matter and without complying with the provisions as contained under the statutory Circular dated 10/07/2007 have passed the impugned order. The impugned order dated 22/12/2012 is on record. The same reveals that the petitioner was absent without any leave application and has not submitted reply to the Competent Authority.
(3.) Reply of the State Government is also on record which reveals that no enquiry with the participation of the petitioner has taken place in the matter and the services of the petitioner have been put to an end based upon some enquiry conducted behind her back and based upon the panchnama prepared by the Project Officer / villagers.
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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