(1.) In this application the petitioner has prayed for issuance of an order dated 4th December, 1991 whereby his appointment along with other persons, has been cancelled with immediate effect on the ground that the same was illegal Allegedly applications were called for appointment of class III and class IV posts on purely temporary basis. The petitioner applied for appointment in pursuance of the aforementioned advertisement He was thereafter asked to appear before the selection committee. Whereafter the petitioner's name was recommended and by an order dated 9th December, 1989 he was appointed on provisional basis in class III in the post of clerk in project Girls High Schools, Sanjhauli in the district of Rohtas, Sasaram.
(2.) The petitioner was asked to show cause by a letter dated 27th September, 1991 as to why appointment of the petitioner by the District Education Officer should not be held to be illegal on the following grounds :
(3.) The said show cause notice is contained in Annexure 4 to the writ application.
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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