(1.) Through the instant appeal under Clause X of the Letters Patent Act, 1865, the appellant is seeking quashing of order dtd. 11/5/2017 passed by learned Single Judge of this Court in C.W.P. No. 7130 of 2015 whereby the learned Single Judge has allowed the writ petition of the respondent-Suresh Punia.
(2.) Before dwelling into facts, it would be apt to notice that it is a second round of litigation. The respondent assailing termination order dtd. 19/3/2008 (Annexure P-6) preferred C.W.P. No.6982 of 2008 which came up for consideration before Co-ordinate Bench of this Court and was dismissed as withdrawn vide order dtd. 7/7/2008 (Annexure P-7).
(3.) The facts emerging from record and arguments of both sides which launched the litigative rocket are that the respondent was appointed as Junior Engineer vide order dtd. 18/10/2006 (Annexure P-1). Para 2 of the appointment letter reads as under:-
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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