(1.) This petition under Article 226 of the Constitution of India has been filed against the order dated 2/6/2017, by which the services of the petitioners were discontinued.
(2.) The necessary facts for disposal of the present petition in short are that the petitioners alongwith the other persons was appointed on contract basis and by resolution dated 3/5/2017 the services of the petitioners and the other persons were extended upto 31/3/2018. However, it appears that on 2/6/2017 a decision was taken that since the employees appointed on contract basis are not functioning properly, therefore, they should be removed from services by giving one month salary in lieu of notice.
(3.) It is submitted by the counsel for the petitioners that some of the persons, who are identically placed with that of the petitioners, had approached this Court by filing writ petition Nos.3927/2017 and 3928/2017 and notices have been issued and interim orders were passed, therefore, the present petition may also be admitted.
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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