(1.) HEARD Mr. P. Roy Barman, learned counsel for the petitioner and Mr. U. B. Saha, learned Senior Government Advocate assisted by Mr. P. Dutta, learned counsel for the respondents.
(2.) IN this petition a prayer has been made for issuance of writ of mandamus directing the respondents to show cause as to why University Grants Commission (in short 'ugc') scale of pay with effect from 1. 1. 1973 to the petitioner with all incidental monitory benefits may not be extended to the petitioner with a further prayer directing the respondents to allow the petitioner to be in service in his capacity of Physical Instructor (Selection Grade) in the M. B. B. College even after the expiry of three months of extension given to him on 1. 5. 1995.
(3.) IN fact on the same issue for same cause this Court vide a judgment and order dated 31. 7. 2002 was pleased to dismiss the Civil Rule No. 119 of 1996 (Smti. Seuli Roy v. State of Tripura and Ors.) for which no writ appeal was preferred. This Court has also vide judgment and order dated 20th April, 2004 had dismissed the Civil Rule No. 307 of 1998 (Smti. Pranati Modak (Saha) Vs. State of Tripura and Anr.) for same and similar relief against which it appears no writ appeal is pending for adjudication.
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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