(1.) None appears for the petitioner. Heard Mr. U. B. Saha, learned Govt. Advocate assisted by Mr. J. Majumder, learned Counsel for the respondents.
(2.) Record has been perused.
(3.) The petitioner vide order dated 15th November, 1990 of the Deputy Secretary to the Government of Tripura was appointed as Dental Surgeon in the Department of Health & Family Welfare Department on ad-hoc basis for a period of six months with effect from 4.9.1990 with certain condition indicated in the appointment order. By Order dated 22th February 1993 passed by the Joint Secretary to the Government of Tripura the petitioner's service was terminated under the proviso to sub-rule (1) of Rule 5 of the Central Civil Services (Temporary Service) Rules, 1965 with the payment of sum equivalent to the amount of his pay plus allowances for one month in lieu of one month's notice thereof.
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..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN