(1.) THE present Letters Patent Appeal has been preferred by the appellants against the judgment dated 21.06.2010 passed by the learned Single Judge in CWP (T) No. 760 of 2008 and the order thereafter passed in COPC No. 284 of 2011 on 26.08.2011 whereby the original orders passed on 21.06.2010 were modified.
(2.) THE facts, in brief, may be noticed. The respondent was working as Ward Sister in the department of Health and Family Welfare. She filed a writ petition wherein she claimed that the department did not hold the Departmental Promotion Committee (for short 'DPC') for the post of Matron in time despite the fact that the eligible candidates were available and as such she was deprived of her right to be considered for promotion to the post of Matron.
(3.) THIS petition was allowed by the learned Single Judge vide order dated 21.06.2010 by directing the appellants to consider the case of the petitioner for the post of Matron from the date her juniors were promoted with all consequential benefits within a period of ten weeks.
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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