(1.) This petition is filed by the petitioner in terms of Rule 51 of the Jammu and Kashmir High Court Rules seeking review of the judgment and order dtd. 10/12/2014 passed in SWP No. 593/2012, MP No. 921/2012 titled Tarsem Lal Vs. Union of India and others.
(2.) We have heard the learned counsel for the parties and considered their submissions.
(3.) The petitioner was appointed as Mazdoor vide order No. 1713/Rectt/ 16/E1B2 dtd. 3/8/2004 in Military Engineering Service (MES) by respondent No. 3 in the pay scale of Rs.2550.0055-2660-60-3200-(2550) plus usual allowance. He was on probation for a period of two years. His services were governed by the Civil Defence Service (Classification, Control and Appeal) Rules 1965 ["Rules of 1965"]. The respondents terminated the petitioner's services vide order dtd. 31/10/2009 in reference to Explanation at Srl (viii) (a) Rule 11 of the Rules of 1965.
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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