(1.) Issued way back in 1984 (April 30, 1984) by which his service was terminated as per the provisions of Rule 5 of the Central Civil Services (Temporary Service) Rules, 1965.
(2.) Shortly stated the facts leading to the filing of the instant writ petition are that the petitioner was temporarily appointed as ' Lambus by an order dated May 5, 1980 pursuant to recommendation of the DPC. However, his service was terminated by the impugned notice dated April 30, 1984 (Annexure-4), as per the provisions of sub-rule (1) of Rule 5 of the aforesaid Rules of 1965. By the said notice it was intimated that his service would stand terminated with effect from the date of expiry of a period of one month from the date of serving the notice on him.
(3.) The petitioner made time to time representations starting from May 8, 1984 to November 24, 1995 i. e. for long 11 years and eventually having failed to get any response to 2 the said representations, approached this Court by filing a writ petition being Civil Rule No. 687/1996. The writ petition was disposed of by order dated August 16, 1996 with a direction to dispose of the representation dated 2 November 24, 1995 within one month from the date of receipt of the order.
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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