(1.) The instant intra-court appeal, preferred under Clause 10 of the Letters Patent, is directed against the order/judgment dtd. 6/3/2020 passed by learned Single Judge of this Court in W.P.(S) No.1664 of 2014 by which the order of punishment dtd. 6/9/2013 passed in Service Appeal No.38/2012 wherein the appeal filed by the petitioner against the order of punishment dtd. 12/10/2010 as contained in Memo No.3419 has been affirmed, has been refused to be interfered with.
(2.) Brief facts of the case as per the pleadings made in the writ proceeding, which are required to be enumerated herein, read as under :-
(3.) The petitioner was appointed in 1994 as an Assistant Teacher by the State Government as he qualified in a competitive examination held by Bihar Public Service Commission for appointment of Assistant Teacher. He was appointed as an Assistant Teacher in upgraded Middle School, Khudgadda in Bokaro District and subsequently he was given charge of Headmaster in the same school.
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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