(1.) Two writ petitions have been preferred by the petitioner. The CWJC No. 3614 of 2012 has been preferred for the grant of following reliefs:-
(2.) The second writ petition no. 11139 of 2013 has been preferred challenging his compulsory retirement and seeks relief as follows:-
(3.) The matrix of facts giving rise to the present writ petition is/are 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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