(1.) Heard.
(2.) Rule. Rule made returnable forthwith. Heard finally with consent of the parties.
(3.) The petitioner has challenged selection of respondent no.4 to the post of Junior Library Assistant and further sought for a direction for his getting appointed to the said post.
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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