(1.) The petitioners, in the eye of the respondent- educational institution were 'dead-wood' and therefore the institution chopped off them in the public interest but the petitioners say that they are 'sandal wood' and the institution had no authority to use axe on them.
(2.) The question that falls for consideration in the instant writ petition is whether the Non-Government Education Institution (for short NGEI) possesses right to compulsorily retire its employee under third proviso of Sec. 16(1) of the Rajasthan Non-Government Educational Institutions Act, 1989 (for short 1989 Act).
(3.) Though the question posed is of general application yet the facts of the instant petitions have to be kept in sharp focus, therefore before embarking upon the consideration of the legal question, these facts require to be noticed in some detail at the very threshold.
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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