(1.) THIS appeal is directed against the judgment and decree dated October 5, 1972 made in F. A. No. 381 of 1969 by M. M. Dutta, J. against a judgment and decree of I. B. Barman, Chief Judge, City Civil Court, calcutta in Title Suit No. 314 of 1966 dated December 22, 1967.
(2.) "hindi High School", which is a higher Secondary School and affiliated to the Board of Secondary Education, west Bengal, is a Society registered under the Societies Registration Act, 1860.
(3.) ON or about December 20, 1955 the appellant was appointed as a librarian of the said School by a letter of appointment issued by the Principal. Thereafter, by another letter dated January 25, 1957 issued by the said Principal he was confirmed as a permanent member of the staff. By another letter dated March 29, 1965, the defendant No. 1 as the Secretary of the School for and on behalf of the same, sought to terminate the service of the plaintiff because of his failure to render effective services to the students and teachers of the School, by serving three months notice effective from April 1, 1965.
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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