(1.) The present petition has been filed under Article 226 of the Constitution of India for issuance of a writ in the nature of certiorari for quashing of impugned order dated 26.2.1994, whereby, services of the petitioner have been terminated.
(2.) Briefly stated, the facts of the case are that the petitioner joined the services with the respondent as Typist in the year 1983. His services were terminated vide order dated 26.2.1994, which is subject matter of challenge in the present petition.
(3.) Learned counsel for the petitioner submits that neither any inquiry was conducted nor any notice was issued to the petitioner. Simply it has been mentioned in the impugned order that the petitioner is being terminated from his services in view of newspaper report published against him. Learned counsel further submits that because of said news, the petitioner could not contest his case and left the place of working. The impugned order has been passed without following the principles of natural justice and same is bad in law.
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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