(1.) The petitioner challenges the proceedings of the second respondent dated 2 March, 2007 whereby and whereunder she was dismissed from service.
(2.) In the affidavit filed in support of the writ petition, the petitioner would contend thus:-
(3.) The first respondent has filed a counter in answer to the contentions raised in the writ petition. The material contentions read thus:-
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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