STATE OF U P Vs. KRISHNA MADHO SHARMA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned standing counsel for the respondents.

(2.) This matter relates to the retrenchment of 21 employees who were working in the Press run by the Bar Association, High Court, Allahabad. Sometimes on 4th July, 1988 the printing work of the cause list by the Bar Association stopped and the High Court cause list was printed subsequently by the Government Press, Allahabad. However, that resulted the services of 21 employees of the Bar Association redundant as no work of the cause list was available any more.

(3.) The question involved is relating to the employment of these 21 persons. In the facts of this case, though the said employees were not the Government employees, still they were doing the work of the High Court in the capacity as employee of the Bar Association. It appears from the documents annexed to the petition that the then Hon'ble Chief Justice has also taken on their cause with the Judicial Secretary/Legal Remembrancer of the Government of Uttar Pradesh requesting the authorities to consider the case of these persons who were employed by the Bar Association previously and to absorb them in appropriate job of similar nature. However, over a period of six years nothing appears to have been done. The Government though have shown eagerness to offer employment to them, have done nothing.