(1.) By this petition the petitioner has challenged the orders Annexure P-4 and Annexure P-7.
(2.) The petitioner was charge-sheeted under Rule 7 of Haryana Civil Services (Punishment and Appeal) Rules, 1987 on the following charges :-
(3.) The Inquiry Officer found as follows :-
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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